Section 34(3) in The Court-Fees Act, 1977 (1920 A.D.)
(3)Any person appointed to sell stamps who disobeys any rule made under this section, and any person not so appointed who sells or offers for sale any stamp, shall be punished with imprisonment for a term which may extend to [one year] [Substituted by Act VII of 2000, Section 3.], or with fine which may extend to [five thousand rupees] [Substituted for 'His Highness' by Act X of 1996.], or with both.
