24. [ Prohibition of sale of stamps by unauthorised persons. [Substituted by Notification No. 3164-U-SR-71, dated 12-11-1971.]
- The sale of any description of stamps (other than refugee relief stamps and revenue stamps of Five naye paise, Ten naye paise, Twenty-five paise denominations) by any person who is not duly authorized in the manner hereinafter provided is prohibited.] [Added by Notification No. 616-333-VI-R-77, dated 3-9-1977.]Note. - This prohibition does not apply to the case of a legal practitioner or a banker, who buys a stock of stamps for use in his own business and affixes them, when occasion requires, to the documents he has to draw up in the course of that business, the cost of the stamps being required from his client or customer with the rest of his charges.
