Section 17(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(1)In granting licences in pursuance of the forgoing rule, Collectors and Sub-Collectors should keep in view the fact that while the number of vendors should be such that there is no inconvenience to the public in readily obtaining stamps and stamped papers, it should not be so large that vendors do not obtain a moderate income.
