69. Penalty for breah of rule relating to sale of stamps and for unauthorised sale.
(a)Any person appointed to sell stamps who disobeys any rule made under Section 74; and(b)any person not so appointed who sells or offers for sale any stamp (other than [ten naya paise of five naye paise] [Substituted by the Indian Stamp (Amendment) Act, 1958 (19 of 1950) Section 10.] adhesive stamp);shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
