Section 45 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
45. Sale of stamps.
(1)The State Government may, from time to time make rules for regulating the sale of stamps to be used under this Act, the persons 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, 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 sell or offers for sale only stamp, shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both.
