(2)In the following cases, the full value of the stamps returned into store, less only the discount allowed on their sale, shall be paid to licensed vendors.(a)when stamps are returned on expiry.of the license;(b)when they are recalled by Government;(c)when the licensee is revoked for any cause other than the fault of the licensee.Stamps may be exchanged - Provided that a licensed vendor may exchange unsold stamps which are fit for use, for other stamps of the same kind :Provided further that no adhesive stamps shall be received back into store, unless, in cases where the value of each label is not less than five rupees there are at least two such label which have never been detached from each other; and in cases where the value of each label is less than five rupees unless there are at least four such labels which have never been detached from each other.
