Section 17(5) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(5)While granting the licence to any person to sell stamps and stamped papers within the premises of any Government office, the licensing authority should invariably obtain the recommendation of the concerned head of the office about the need for such sale and about the suitability of the person who is an applicant for a Stamp Vendor's licence.
