Section 23 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
23. Registration by a Vendor.
- A licensed vendor may resign from vendorship through a letter addressed to the Licensing Authority. The licence granted to him shall invariably be enclosed to this letter. The Licensing Authority shall as soon as may be after the expiry of fifteen days from the date of receipt of this letter, accept the resignation whereupon the licence shall be deemed to have been revoked. The word Revoked shall be written in red ink on every page of the licence. The fact of such revocation shall be noted in the Register at Annexure IV by scoring out the entries in red ink and by noting the fact of revocation; and its date in the Remarks column.
