Section 194B in The Indian Post Office Rules, 1933
194B.
(1)No person shall sell or distribute postage stamps or deal in any other manner in postage stamps except under and in accordance with the terms and conditions of a license issued by the Central Government or by such officer or authority as the Central Government may authorise in this behalf.(2)whoever contravenes the provisions of sub-rule (1) or any term or condition of a license issued there under shall be punishable with fine which may extend to fifty rupees.(3)Nothing in this Rule shall apply in respect of the sale of postage stamps by-(a)any post office;(b)any official of the post office while on duty;(c)any philatelic agency;(d)any hospital, sanatorium or similar other institution;(e)any institute for the recreation of sailors, soldiers or airmen;(f)such other person or at such other places as the Central Government may be notification in the Official Gazette, specify.
