34. [ Sale of stamps. [Substituted for the old section by the Repealing and Amending Act, 1891, (XII of 1891).]
(1)The [Appropriate Government] may from time to time make rules for regulating the sale of stamps to be used under this Act, the person by whom alone such sale is to be conducted, and the duties and remuneration of such persons.(2)All such rules shall be published in the [Official Gazette] [Substituted for the words 'Local Official Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] and shall thereupon have the force of law.(3)Any person appointed to sell stamps who disobeys any rules made under this section, and any person not so appointed who sells or offers for sale any stamp shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both].
