Section 29 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
29. Accounts etc. to be open for inspection.
- Every vendor shall allow the Collector, or any Officer duly authorised by him or by the Board of Revenue (and, within the premises of a Civil Court, the District Judge or any Officer duly authorised by him) or the licensing authority to inspect at any time his accounts and registers and to examine the stock of stamps in his possession.
