Section 34(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(1)Every licensed vendor shall submit the register referred to in Sub-rule (1) of Rule 32 to the licensing Authority or to an Officer authorised by him in this behalf at the end of each quarter of a calendar year for examination and shall be given a receipt evidencing deposit of the register. The Licensing Authority or the Officer authorised by him shall complete the examination of entries in the register with utmost expedition (as far as possible, in the course of the day), record the word 'Verified' after the last entry in the register in token of his inspection and return the register to the vendor who shall return the receipt issued to him. This certificate shall bear his dated signature. If any Irregularity in the maintenance of the register is noticed, it shall be recorded in the register and the vendor required to correct it within a specified time. It the register discloses a serious irregularity, action may be taken under Rule 21. in such cases, the register may be seized and the receipt granted to the vendor need not be recalled.Notes. - (1) Where the place of vend is in the premises of a Civil Court, the District Judge or an officer authorized by him in this behalf may inspect the register.
