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State of Punjab - Section

Section 34 in The Punjab Stamp Rules, 1934

34. Remuneration of vendors.

- (i) No ex officio vendor shall, as such, be entitled to any discount or commission on the value of any stamps supplied to him for custody and sale upon the sale thereof.
(ii)Commission allowed on court-fee stamps. - Every licensed vendor of court-fee stamps shall be entitled to discount at the rate of [one rupee] [See Punjab Notification No. GSR 50/CA2/1899/S74/Amd.(3)/98. dated 2.7.1998.] per cent on the value of every court fee stamp purchased by him from an ex officio vendor; provided that he shall not be entitled to any such discount when the total value of stamps purchased at any one time is less than Rs. 5 nor on any sum in excess of a multiple of Rs. 5.
(iii)Commission allowed on non-judicial stamps. - Every licensed and specially licensed vendor of non-judicial stamps [-] [The words 'except revenue stamps' which had been inserted by Punjab Government memo No. 4621-ST-I/48/2021-22, dated the 6th/12th June, 1958, omitted by Punjab Government notification No. 243/C. A. 2/1899/S. 74/Amd. (1)/66, dated the 3rd October, 1966.] shall be entitled to discount at the rates specified in the following schedule on the value of every non-judicial stamp purchased by him from an ex officio vendor ; provided that discount shall not be allowed on the value of any stamp of a kind not specified in the said schedule nor when the total value of the stamps purchased at one time is less than Rs. 5.
[Schedule] [Substituted vide Punjab Government Notification No. G.S.R. 11/C.A.2/1899/S.74//Amd. (5)/2003, dated 6.3.2003.]
(a)Vendors holding ordinary licences to sell stamp ;
Description of Stamp   Rates of Discount(In rupees)
Foreign Bill, Share Transfer, Notarial and Insurance Stamps } Two percent
Hundi Stamp, Impressed Stamp Paper and Special AdhesiveStamps.
(aa)[ "The Department of Posts, Government of India" shall be allowed a discount at the rate of three per cent on the sale proceeds accruing from Revenue Stamps on and with effect from 1st January, 2004 to 31st December, 2004.] [Substituted by Punjab Notification No. G.S.R. 21/C.A.2/1899/S. 74/Amd(8)/2004, dated 11.3.2004.]
(aaa)[ The Licensed Stamp Vendors, Cooperative Banks, Cooperative Societies, Municipal Corporation or Municipality and Suvidha Centres, falling within Tehsil or Sub-Tehsil, as the case may be, shall be allowed a discount at the rate of two per cent on the sale proceeds accruing from Revenue Stamps, with effect from the 27th November, 2006.] [Added by Punjab Notification No. GSR 27/CA 2/1899/S.74/Amd.(9)/2007, dated 11.3.2004.]
The Governor in Council may at his discretion direct that the rates of 3 and 5 prescribed in the scale for Lahore and Amritsar towns, shall be extended to any other town the population of which is 50,000 inhabitants or upwards and the annual sales of stamps also amount to or exceed Rs. 50,000.Note. - In all calculations of discount pies shall be eliminated.
(b)Government servants holding special licenses to sell stamps. - On all [except revenue stamps] [Added by ibid.] which they are licensed to sell under these rules Rs. 1-9-0 per cent.
The discount shall be allowed by deduction from the purchase money. Special challan forms have been prescribed for this purpose (Stereo A and T. No. 349).