(1)There shall be two classes of vendors namely-(a)ex-officio vendors, and(b)licensed vendors.(2)The following persons shall be deemed to be ex-officio vendors-(i)the treasurer of each District or his salaried assistant or approved agent;(ii)the sub-treasurer of each Tehsil;(iii)any salaried vendor appointed by the Government;(iv)all the officers incharge of post offices at which letters are received for dispatch (for the sale of adhesive revenue stamps of [five np., ten np., fifteen np. and twenty-five np.] [Substituted by Notification dated 1-10-1958 (13-11-1958).] denomination;(v)any other servants of the Government who may be appointed by the Government in this behalf.(3)The collector may subject to the provisions contained in rule 48, grant a license for vend of stamps to any of the following persons namely-(i)Sub-post masters or branch post masters;(ii)Lambardars of villages;(iii)Village school masters;(iv)any other person or class of persons deemed by the Collector to be fit and proper for the sale of stamps.(4)In the case of appointment of branch or sub-post masters and licensing of village school masters, the previous approval of the post master General and the Director of Education respectively shall be obtained.
