Section 79 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
79. Penalty.
- Any person appointed to sell stamps, who disobeys any rule made under this Act, and any person, not so appointed, who sells or offers for sale any stamps, shall be punishable with imprisonment for a term which may extend to six months, or with line which may extend to five hundred rupees, or with both.
