- When any person is possessed of a stamp or stamps which have not been, spoiled or rendered unfit or useless for the purpose intended, but for which he has no immediate use, the Collector shall repay to such person the value of such stamp or stamps in money, deducting [therefrom such amount as may be prescribed by rules made in this behalf by the State Government] [These words were substituted for the words 'ten paise for each rupee or fraction of a rupee of the total value of the stamps or rupees twenty-five for each stamps whichever is less' by Maharashtra 18 or 1989, Section 6 (w.e.f. 1-12-1989).], upon such person delivering up the same to be cancelled, and proving to the Collector's satisfaction -(a)that such stamp or stamps were purchased by such person with a bona fide intention to use them; and(b)that he has paid the full price thereof; and(c)that they were so purchased within the period of [six months] [These words were substituted for the word 'one year' by Maharashtra 18 of 1989, Section 7(2), (w.e.f. 1-12-1989).] next preceding the date on which they were so delivered:Provided that, where the person is a licensed vendor of stamps, the Collector may, if he thinks fit, make the repayment of the sum actually paid by the vendor without any such deduction as aforesaid.
