(iv)It is manifest that a much smaller number of vendors will suffice for the retail of judicial stamps than for the retail of non-judicial stamps [-] [The words 'except revenue stamps' which had been inserted by Punjab Government memo No. 4621-ST-1-58/2021-22, dated the 6th/12th June, 1958, omitted by Punjab Government notification No. G.S.R. 243/C A. 2/1899/S. 74/Amd. (1)/66, dated the 3rd October, 1966.]. The former are rarely required except for use in a Court of law, and if they are readily procurable in the vicinity of the Court in which they are to be used, the public convenience, as well as the interests of the revenue, will be sufficiently provided for. What is essential is that at all places where there is a Court whether at a Sadr or tahsil station or in detached localities court-fee stamps shall be readily procurable both from treasurers and their agents and such "other vendors" as may be licensed. The right to sell court-fee stamps is no longer to be refused to "other vendors" selling non-judicial stamps.
