- (i) Subject to the provisions of these rules the Collector or other officer empowered by the Local Government in this behalf may grant a license for the sale of stamp [-] [The words 'except revenue stamps' which had been inserted by Punjab Government memo No. 4621-ST-I-58/2021-22 dated the 6th/12th June, 1958, omitted by Punjab Government notification No. G.S.R. 243/C A. 2/1899/S. 74/Amd. (1)/66, dated the 3rd October, 1966.] to any person at any place or within any area within the limits of his district of any value or description provided -(a)[ that no person may be licensed to sell any single stamp exceeding [Rs. 50,000] [See Legislative Supplement Part III, dated 18.8.1972 P. 249] in value in case of Court-fee stamps or non-judicial stamps] ;(b)that no person employed in any department of the public service shall be granted a license to sell stamps without the previous consent of the head of such department ;(c)[ That no person shall be licenced until the licensing officer has satisfied himself that the person to be licenced bears good moral character and possesses a minimum qualification of Matric or its equivalent from recognised institute.] [Substituted vide Punjab Notification No. GSR 50/CA2/1899/s.74/Amd Dated 2nd July 1998.];(d)that no person whose duty it is to cancel stamps, in accordance with the provisions of Section 30 of the Court-fees Act, 1870 shall be licensed to sell court-fee stamps under these rules. The license of any licensed vendor who accepts any appointment involving the duty of cancelling stamps shall be deemed to have been revoked from the time of acceptance, and shall be forthwith surrendered to the Collector.(ii)Ex-officio vendors. - The Collector may, in his discretion, grant a license to sell stamps [-] [The words 'except revenue stamps' which had been inserted by Punjab Government memo No. 4621-ST-I-58/2021-22, dated the 6th/12th June, 1958, omitted by Punjab Government notification No. G.S.R. 243/C A. 2/1899/S. 74/Amd. (1)66, dated the 3rd October, 1966.] to any ex officio vendor, who then shall be also a licensed vendor within the meaning of these rules, and shall be subject to all the provisions thereof as regards the sale of stamps and his duties and remuneration as licensed vendor.(iii)In granting a license to an ex officio vendor who is the treasurer of a treasury at the headquarters of a district or his agent, the Collector may, in his discretion, by provision made in his license, authorize him to grant a sub-license, for a short period and upon his own responsibility, to any person for the purpose of accompanying any civil officer on tour and selling court-fee stamps only, while on such tour to persons requiring them. Such sub-licenses may be in excess of the number of licensed vendors fixed under sub-rule (i) of this rule. Should the license of any such ex officio vendor expire or be at any time revoked, every sub-license granted by him shall forthwith cease and determine.(iv)[ Specially licensed vendors. The Collector may, in his discretion and subject to proviso (b) of sub-rule (i) of this rule and subject to the following conditions, grant to any sub-postmaster a special license to sell, at a place other than the head-quarters of a district or tahsil non-judicial impressed sheets and similarly to any other Government servant to sell non-judicial impressed sheets and revenue stamps :] [Substituted by Punjab Notification No. G.S.R. 41/C.A. 2/1899/S. 74/Amd. (7)/2004, dated 28.6.2004.]Condition I. - Any Government servant specially licensed under this sub-rule may receive, without payment of ready money, an advance of stamps of the class that he is licensed to sell, of an aggregate value of fifty rupees. This advance shall be operated on in a manner analogous to that prescribed for a permanent advance on account of contingent expenditure : that is to say the licensee on paying into the treasury any portion, may receive stamps to an equivalent amount. The licensee receiving such advance shall give a receipt for the money value thereof, which receipt shall be renewed from year to year in the manner prescribed for permanent advances on account of contingent expenditure. When the Government servant ceases to be specially licensed or desires to discontinue the advance, he shall refund the value entered in the receipt, either in money or in stamps of the class which he is licensed to sell, and shall be granted a receipt for the same by the officer to whom the refund is made, the original receipt given by the specially licensed vendor being retained on behalf of Government. When any Government servant specially licensed makes over charge to another Government servant, also specially licensed, he shall obtain from him a receipt for the advance made over to him in stamps.Condition II. - All postage charges for the remittance of stamps supplied to specially licensed vendors or for the remittance by such vendors of the value of stamps supplied to them, or for the return by them of balances of stamps remaining unsold on their ceasing to be specially licensed, or for official correspondence relating to matters arising out of their transactions as specially licensed vendors, shall be borne by Government and charged to stamp contingencies.
