- (i) Every license granted under these rules shall specify-(1)the person licensed,(2)the kind and value of the stamps he is licensed to sell, and(3)the place at which he is licensed to sell.(ii)Every special license granted under these rules shall contain same particulars and be in the same form as are stated in sub-rule (1) of this rule. But the Collector may, if he sees fit, grant a special license in favour of the holder for the time being a particular office at a particular place, instead of in the name of a particular person.
