Section 12 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
12. Ex-officio and licensed vendors.
- Stamps, both judicial and whether impressed or adhesive, shall be sold to the public through ex-officio or licensed vendors in the manner hereinafter prescribed.Note. - There are two kinds of stamp for indicating the payment of duty instruments under the Indian Stamp Act and the Rules framed thereunder, namely :(a)impressed stamps, including.(i)Labels affixed and impressed by the Superintendent of Stamps (All Treasury Officers have been appointed as Superintendent of Stamps in Revenue and Excise Department Notification No. 73368-Stamp-134/85, dated the 13th December 1985).and(ii)stamps printed or embossed on paper; and(b)adhesive stamps.
