69. Penalty for breach of rule relating to sale of stamps and for unauthorised sale.
(a)Any person appointed to sell stamps who disobeys any rule made under section 74 ; and(b)any person not so appointed who sells or offers for sale any stamp (other than a [two rupees and one rupee] [Substituted by Act III of 2000, Section 27 & 28.] adhesive stamps);shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to [ten thousand rupees] [Substituted by Act No. XII of 2011, dated 25th April, 2011.], or with both.
