30. [ Method of supply of stamps to licensed vendors. [Substituted by Notification No. B-6-24-V-CT-82, dated 9-11-1990.]
(1)Licensed vendors shall obtain stamps on cash payment (less discount hereinafter prescribed) from ex-officio vendors of any local and branch depots situated in the district for which his licence is granted.](2)The Collector and Treasury Officer must see that licensed vendors do not unnecessarily harass the treasury staff by constant indents.Note. - Each licensed vendor who obtains stamps through the post, should despatch the necessary challan two days earlier than the remittance of the sale price by money orders. In addition, he shall enter on the money order coupon the purpose for which the remittance is being made. Failure to do so may entail a refusal of the remittance.
