63. Penalty for breach of rule relating to sale of stamps and for unauthorised sale.
(a)Any person appointed, to sell stamps who disobeys any rule made under section 69; and(b)[ any person not so appointed, who carries on business of dealing in stamps other than adhesive stamps of twenty paise or of lesser value.] [Clause (b) was substituted for the original by Maharashtra 27 of 1985, Section 43 (w.e.f. 10-12-1985).]shall, on conviction, be punished with [rigorous imprisonment for a term which shall not be less than one month but which may extend to six months and with fine which may extend to five thousand rupees] [These words were substituted for the words 'impriosnment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both' by Maharashtra 18 of 1989, Section 11 (w.e.f. 1-12-1989).].
