(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for regulating,-(a)the supply and sale of stamps and stamped papers,(b)the persons by whom alone such sale is to be conducted,(c)the duties and remuneration of such persons, [x x x] [Omitted by Act 12 of 1975 w.e.f. 1.5.1975](d)the fines which shall in no case exceed five hundred rupees, to be incurred on breach of any rule:(e)[ the manner of holding inquiry under section [45A(2) and (3)] [Inserted by Act 12 of 1975 w.e.f. 1.5.1975]; and(f)the time within which an appeal shall be preferred and the manner in which such appeal shall be heard and disposed of by the [Deputy Inspector General of Registration of the Department of Registration and Stamps.] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003]](g)[ regulating the Constitution of Central Valuation Committee and other subcommittees in the sub-districts and districts and procedure for the estimation, publication and revision of market value guidelines of properties under section 45- B] [Inserted by Act 8 of 2003 w.e.f. 1.4.2003]Provided that such rules shall not restrict the sale of [fifteen naye paise, ten naye paise or five naye paise] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] adhesive stamps.
