(1)There shall be two classes of vendors, namely:-(a)ex-officio vendors, and(b)licensed vendors.(2)The following persons shall be deemed to be ex-officio vendors:-(i)the treasure of each District or his salaried assistant or approved agent;(ii)the sub-treasurer of each Tehsil;(iii)any salaried vendor appointed by the Government;(iv)all the officers incharge of post offices; and(v)any other servants of the Government who may be appointed by the Government in this behalf.(3)The Collector may subject to the provisions contained in rule 24, grant a license for vending of stamps to any of the following persons, namely:-(i)Sub-post masters or branch post masters;(ii)Sarpanchas of villages;(iii)Village school masters;(iv)any other person or class of persons deemed by the Collector to be fit and proper for the sale of stamps.(4)In the case of appointment of branch or sub-postmasters and licensing of village school masters, the previous approval of the Post master General and the Director of Education respectively shall be obtained.
