Section 31 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
31. Licensed vendor to exhibit signboard, licence etc.
- Every licensed vendor shall at all times have stuck up in a conspicuous place of sale a signboard bearing the name of the vendor with the words "Licensed Stamp Vendor" in English and/or Oriya. He shall also have on view in the place of vendors licence and a chart indicating the duty and additional stamp duty payable under the law on different kinds of instruments.Note. - The District Sub-Registrar or a Sub-Registrar shall, on request supply a licensed vendor a copy of the chart. A licensed vendor may display any other chart, but will be liable to be proceeded against under Rule 21 (and also under the criminal law) if such chart contains any entry indicating an amount other than that authorised by law.
