75. Power to make rules relating to sale of stamps. -
The State Government, may by notification published in the Gazette make rules for regulating -(a)the supply and sale of stamps, e-stamp, stamp by franking machine, by use of Internet or any other machine and stamped papers;(b)the persons by whom alone such sale is to be conducted; and(c)the duties and remuneration of and the fees chargeable from such person:Provided that such rules shall not restrict the sale of ten paise or five paise adhesive stamps.
