74. Powers to make rules relating to sale of stamps.
- The [State Government] [Substituted by A.O.1950, for "collecting Government" .] [* * *] [The words "subject to the Control of the Governor-General in Council" omitted by A.O.1937.]make rules for regulating(a)the supply and sale of stamps and stamped papers,(b)the persons by whom alone such sale is to be conducted, and(c)the duties and remuneration of such persons:Provided that such rules shall not restrict the sale of [ten naye paise or five naye paise] [Substituted by Act 19 of 1958, Section 10, for "one anna or half an anna" (w.e.f. 1.10.1958).] adhesive stamps
