23. [ Prohibition of sale of stamps except through authorised persons. [Substituted by Punjab Government notification No. GSR 243/CA 2/1899/S. 74/ Amd. (1)/66 dated 3-10-1966.]
- No person other than a vendor or his agent as defined under these rules shall, unless specially authorised by the Collector of the District, sell stamps other than revenue stamps of the value of ten paise or five paise :[Provided that no license shall be required for the sale of revenue stamps by postal authorities, the Licensed Stamp Vendors, Cooperative Banks, Cooperative Societies, Municipal Corporation or Municipality and Suvida Centres, falling within Tehsil or Sub-Tehsil, as the case may be:]Provided further that a licensed vendor shall not at any one time be issued revenue stamps of the aggregate value exceeding thirty-two rupees.][24. No person shall purchase any stamp from or exchange any stamp with any person not authorised under these rule to sell stamps.] [Substituted by Punjab Government notification No. 4621-ST-1-58/2021-22, dated the 6th/12th June, 1958.]
