Section 73(1) in The Rajasthan Court Fees and Suits Valuation Act, 1961
(1)The State Government may. by notification in the official Gazette, make rules to provide for the following matters, namely: -(a)the supply of stamps to be used under this Act.(b)the number of stamps to be used for denoting any fee chargeable under this Act.(c)the keeping of accounts of all stamps used under this Act.(d)the circumstances in which stamps may be held to be damaged or spoiled,(e)the circumstances and manner in which, and the authorities by which, allowance for used, damaged or spoiled stamps may be made,(f)the regulation of the sale of stamps to be used under this Act, the persons by whom alone such stamps may be sold and the duties and remuneration of such persons,(g)generally for carrying out the purposes of this Act.
