(1)Every licensed vendor who purchases stamps form the Government on payment of ready money shall be allowed discount on the supply of stamps purchased by him provided that no discount shall be payable when the total value of such purchases falls below five rupees or on purchase of revenue stamps of the denomination of [5np., 10np., 15np. and 25np.] [Substituted by Notification dated 1-10-1958 (13-11-1958).](2)[] [Substituted by Notification dated 9-7-1978 (9-7-1978).] The rate of discount per 100 for Judicial or Non-Judicial Stamps is as follows ;(i)Rs. 1 to 400 Rs. 2.00(ii)Rs. 401 to 5.000 Rs. 0.50(iii)5001 to 10.000 Rs. 0.30(iv)10,001 to [1,00,000] [Substituted by Notification dated 6-12-2001.] Rs. 0.20(3)Ex-officio vendors shall receive no discount on purchases made or sales affected by them.
