86. Powers to make rules relating to sale of stamps.
- The State Government, may make rules for regulating,-(a)the supply and sale of stamps and stamped papers,(b)the persons by whom alone such sale is to be Conducted, and(c)the duties and remuneration of such persons:Provided that such rules shall not restrict the sale of ten paise or five paise adhesive stamps.Analogous Law. - Section 74 of the repealed Act.
