(2)The following persons shall be deemed to be ex-officio vendors-(i)the treasurer 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 at which letters are received for dispatch (for the sale of adhesive revenue stamps of [five np., ten np., fifteen np. and twenty-five np.] [Substituted by Notification dated 1-10-1958 (13-11-1958).] denomination;(v)any other servants of the Government who may be appointed by the Government in this behalf.
