63. Penalty for breach of rule relating to sale of stamps and for unauthorised sale.
(a)Any person appointed to sell stamps who disobey any rule made under section 69;and(b)any person not so appointed who sells or offers for sale any stamp [(other than a ten naye paise or five paise adhesive stamp)] [These brackets and words were inserted by Bombay 95 of 1958 Section 5.], shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
