(iii)Commission allowed on non-judicial stamps. - Every licensed and specially licensed vendor of non-judicial stamps [-] [The words 'except revenue stamps' which had been inserted by Punjab Government memo No. 4621-ST-I/48/2021-22, dated the 6th/12th June, 1958, omitted by Punjab Government notification No. 243/C. A. 2/1899/S. 74/Amd. (1)/66, dated the 3rd October, 1966.] shall be entitled to discount at the rates specified in the following schedule on the value of every non-judicial stamp purchased by him from an ex officio vendor ; provided that discount shall not be allowed on the value of any stamp of a kind not specified in the said schedule nor when the total value of the stamps purchased at one time is less than Rs. 5.
