38. [ Particulars to be entered on impressed sheets. [Substituted by Notification No. 2188-2751/VSR, dated 28-5-1975.]
- Every stamp vendor shall endorse on the back of each impressed sheet (other than a hundi) sold by him to the public, the serial number, the dale of sale, the value of the stamp in full in words, and the name, father's name, caste and residence of the actual purchaser, and if purchased on behalf of a third person, the name and residence of that person, and the name of the parties and their address, to the transaction sought to be recorded, thereon and the purpose for which the stamps are purchased along with consideration or value of the transaction except in the case of an agreement under Article 5 of Schedule I or I-A, of the Indian Stamp Act, 1899 and Power of Attorney under Article 48 thereof and shall affix his legible signature to the endorsement along with a rubber stamp of his name and place of sale. At the same time he shall make corresponding entries in a register to be kept by him in Form B hereinafter prescribed.]
