(b)Any person not so appointed who sells or offers for sale any stamp other than a stamp of the value of [twenty paise] [Substituted for the words 'twelve paise' by Act 29 of 1969 w.e.f.(20-4-69).] or less, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
