Section 34(1) in The Court-Fees Act, 1977 (1920 A.D.)
(1)[The Government] [Substituted for 'His Highness' by Act X of 1996.] may from time to time make rules for regulating the sale of stamps to [be used under this Act, under a licence on payment of fee to be prescribed,] [Substituted for 'be used under this Act' by Act XIII of 2005.] the person by whom along such sale is to be conducted, and the duties and remuneration of such persons.
