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State of Madhya Pradesh - Section

Section 34 in The M.P. Stamp Rules 1942

34. Discount and commission.

- [(1) Every licensed vendor who purchases stamps from the State Government on cash payment shall be allowed discount on the supply of stamps purchased by him, provided that no discount shall be payable when the total value of such purchases fall below Rs. 5, or on purchases of revenue stamps of the denomination of Five naye paise, Ten naye paise, Fifteen naye paise and Twenty five naye paise and refugee stamps of the denomination of Ten naye paise.] [Substituted by Notification No. 3164-U-SR-71, dated 12-11-1971.]
(2)[ The rate of discount per hundred at all the places in the State as follows :-
Description of Stamps Rates of discount per 100
On stamp papers of denomination of Rs. 100 orless On stamp papers of denomination of more than Rs.100
(1) (2) (3)
Non-judicial Hundi Stamp & impressed Stamp paper Rs. Paise 2.00 Rs. Paise 1.50]
[Substituted by M.P. Notification No. (34) B-4-7-2001-CTD-V, dated 3-10-2001.]
(3)[ Every person, including an ex-officio vendor, who purchases "revenue stamps" from the State Government on cash payment shall be allowed discount on the supply of stamps purchased by him at the rate of rupees 6 per 100.] [Inserted by Notification No. (28) B-4-8-05-2-V, dated 28-5-2005.]