Section 194B(3) in The Indian Post Office Rules, 1933
(3)Nothing in this Rule shall apply in respect of the sale of postage stamps by-(a)any post office;(b)any official of the post office while on duty;(c)any philatelic agency;(d)any hospital, sanatorium or similar other institution;(e)any institute for the recreation of sailors, soldiers or airmen;(f)such other person or at such other places as the Central Government may be notification in the Official Gazette, specify.
