- Every licence shall specify the name of the licences, the description of stamps which may be sold under the licence, the place of vend and such other matters as may be necessary and shall be signed by the authority granting it.Licensed vendors shall not sell stamps of any description or at any places other than the description and places mentioned in their licences and no licensed vendors shall sell any stamps the use of which has been ordered by competent authority to be discontinued.The license shall be revocable at any time by the authority who grants it.
