Section 34 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
34. Submission of the register for-inspection and its deposit at the and of the year.
(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.(2)Every Tahasildar, District Sub-Registrar and Sub-Registrar is authorised to inspect the register maintained by Stamp Vendors licensed to-vend stamps within their jurisdiction (except in the premises of Civil Courts.)(3)The Collector of a district and the District Registrar may inspect the register maintained by any licensed vendor in the district.(2)At the end of the year, the licensed vendor shall deposit the register with the Licensing Authority. These registers shall be classed as 'B' Class papers and dealt in the manner prescribed for such records in the Orissa Records Manual.
