Section 17(2) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(2)No person who is of unsound mind, or who is incapable of writing document with facility on account of any physical handicap or who has been convicted in a criminal offence involving moral turpitude or who is known to be a habitual litigant or a tout or who is an undischarged insolvent (or, being a discharged insolvent, has not obtained from the Court which adjudged him an insolvent a certificate that his insolvency was caused by misfortune without any misconduct on his part) shall be granted a licence.
