(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for regulating(a)the supply and the sale of stamps and stamped papers.(b)the persons by whom alone such sale is to be conducted.(c)the duties and remuneration of such persons, and(d)the fines which shall in no case exceed five hundred rupees to be incurred on breach of any rule: Provided that such rules shall not restrict the sale of adhesive stamp of the value of [twenty paise] [Substituted by Act 29 of 1969 (20-4-69).] or less.
