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State of Chattisgarh - Section

Section 34 in The Chhattisgarh 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 om 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.
(2)The rate of discount per hundred at all the places in the State are as under :-
  Rates of discount per 100
In all district headquarter towns and headquarter towns of all sub-divisions At all such places other than mentioned in column (2)
(1) (2) (3)
Non-judicial Stamps Hundi Stamps & Impressed Stamp papers Rs. Paise 2.00 Rs. Paise 3.00"
(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.