69. Penalty for breach of rule relating to sale of stamps and for unauthorized sale. -
(a)Any person appointed to sell stamps who disobeys any rule made under Section 75; and(b)Any person not so appointed who sells or offers for sale stamp (other than a paise or five paise 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.
