(1)In the following cases the full value less than five naye paise in the rupee of the stamps returned into store shall be paid to a licensed vendor-(a)when he resigns his license;(b)when the license is revoked for any fault of the licensee;(c)when the stamps are returned on the death of the vendor;(d)when the stamps are returned on the application of the vendor for leave to restore any stamps.(2)In the following cases, the full value of the stamps returned into store, less only the discount allowed on their sale, shall be paid to licensed vendors.(a)when stamps are returned on expiry.of the license;(b)when they are recalled by Government;(c)when the licensee is revoked for any cause other than the fault of the licensee.Stamps may be exchanged - Provided that a licensed vendor may exchange unsold stamps which are fit for use, for other stamps of the same kind :Provided further that no adhesive stamps shall be received back into store, unless, in cases where the value of each label is not less than five rupees there are at least two such label which have never been detached from each other; and in cases where the value of each label is less than five rupees unless there are at least four such labels which have never been detached from each other.
