69. Penalty for breach of rule relating to sale of stamps and for unauthorized 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 [ten naye paise or five naye paise] [Substituted by Act 19 of 1958, Section 10, for "one anna or half an anna" (w.e.f. 1.10.1958).] adhesive stamp),shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both
