(1)The Government may by notification in the Gazette, make rules to carry out generally the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for regulating(a)the supply and the sale of stamps and stamped papers.(b)the persons by whom alone such sale is to be conducted.(c)the duties and remuneration of such persons, and(d)the fines which shall in no case exceed five hundred rupees to be incurred on breach of any rule: Provided that such rules shall not restrict the sale of adhesive stamp of the value of [twenty paise] [Substituted by Act 29 of 1969 (20-4-69).] or less.(3)All rules made under this Act shall be laid, as soon as may be, after they are made, before the Legislative Assembly while it is in session for a total period of not less than 14 days which may be comprised in one session or in two or more sessions and if, before the expiry of the said period the Legislative Assembly makes any modification in the rules or directs that any rule shall not have effect, the rules shall thereafter have effect only in such modified form or be of no effect, as the case may be.
