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State of Odisha - Section

Section 26 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

26. Discount.

(1)Every licensed Vendor who purchases stamps and stamped papers shall receive a discount at the following rates :
Face value of the stamp or the stamped paper Rate of discount
At headquarters of Treasuries/ Spl. Treasuries/Sub-Treasuries At other places
(1) (2) (3)
All stamps except Court-fee and copy stamps,    
Up to Rs 50 each 4% 5%
Exceeding Rs. 51, but not exceeding Rs. 250 each 2% 3%
Exceeding Rs. 251, but not exceeding Rs. 1,000 each 2% 2.50%
Exceeding Rs. 1,000 each, but not exceeding Rs. 50,000 each 0.50% 0.50%
Court-Fee and copy stamps 1.50% 2.50%
(2)No discount shall be allowed if the total value of the purchase at one time exceeds fifty thousand rupees or does not amount to one hundred rupees.
(3)The Treasury/Special Treasury/Sub-Treasury Officer shall not issue any stamps or stamped papers unless he is satisfied that the proper value has actually been deposited into the Treasury and the person concerned is in possession of a valid licence.