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State of Haryana - Section

Section 12 in The Punjab Stamp Rules, 1934

12. Issues from main stock to be made only on regular indents and in the order of receipt from Nasik.

- Stamp shall be supplied from the main stock under double lock only in the following circumstances :-
(a)To the treasurer or sub-treasurer on regular written indents; issues shall never be made on oral applications.
(b)Large indents for stamps from post or telegraph offices or for service stamps from Government departments or offices may be complied with direct from double lock.
(c)Replenishments of stocks at branch depots and all despatches of stamps beyond the limits of a district shall be made direct from the double lock.
In order to prevent frauds, errors or damage by any cause remaining undetected for long periods the stock of stamps shall be issued in order of its receipts, and any denomination lying unsold for any reason for a long time shall be transferred to some other depots where there is demand for it, under the orders of the Financial Commissioners.[13. Tahvil or expense stock in the sole custody of treasurer. - At each local or branch depot, whether a branch of the State Bank of India exists or does not exist, there shall be a supply of stamps in the tahvil or expenses stock in the sole custody of the treasurer or sub-treasurer for the purpose of supply to the Public and licensed vendors. Issues shall never be made to the public or licensed vendors from the stock under double lock.] [Substituted vide Haryana Government Notification dated 16.2.1990.]