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State of Odisha - Section

Section 2 in The Orissa Court-Fees Rules, 1948

2. Ex-officio vendors.

- The treasurer at the headquarters of a district and at Sub-divisional and Taluk headquarters the subordinate officer entrusted with the custody and sale of stamps on behalf of Government shall be vendors ex-officio and shall sell on behalf of Government "Court-fee" stamps to licensed vendors and to the public on application.No treasurer or other subordinate officer-in-charge of stamps shall purchase stamps at a discount for sale on his own account to the public.