Section 16(5) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(5)The authorities mentioned in Sub-rule (1) shall exercise powers referred to therein to the extent specified below :Sub-Collectors. - Within their subdivisions subject to the condition that the number of licences (including licences already granted) shall not exceed 10 per Tahasil or such higher number as the Collector, after taking into account the demand for stamps and stamped papers, fixed for the Tahasil.Collectors - Within the district.
