- (i) No ex officio vendor shall, as such, be entitled to any discount or commission on the value of any stamps supplied to him for custody and sale upon the sale thereof.(ii)Commission allowed on court-fee stamps. - Every licensed vendor of court-fee stamps shall be entitled to discount at the rate of annas eight per cent on the value of every court fee stamp purchased by him from an ex officio vendor; provided that he shall not be entitled to any such discount when the total value of stamps purchased at any one time is less than Rs. 5 nor on any sum in excess of a multiple of Rs. 5.(iii)Commission allowed on non-judicial stamps. - Every licensed and specially licensed vendor of non-judicial stamps [including revenue stamps] [Substituted by Haryana Not. No. S.O.88/C.A. 2 & 7/1899 & 1870/Sections 74 & 27/2005 dated 18.11.2005.] shall be entitled to discount at the rates specified in the following schedule on the value of every non-judicial stamp purchased by him from an ex officio vendor; provided that discount shall not be allowed on the value of any stamp of a kind not specified in the said schedule nor when the total value of the stamps purchased at one time is less than Rs. 5.
