74. Powers to make rules relating to sale of stamps.
- The State Government [-] [The words 'subject to the control of the Governor-General in Council' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may make rules for regulating -(a)the supply and sale of stamps and stamped papers;(b)the persons by whom alone such sale is to be conducted, and(c)the duties and remuneration of such persons;Provided that such rules shall not restrict the sale ten naye paise or five naye paise adhesive stamps.
