Section 16 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
16. Grant of licence to private persons to sell stamps and stamped papers.
(1)Licences may be granted by Collectors and Sub-Collectors to private persons for sale of stamps and stamped papers as Stamp vendors to the extent specified in Sub-rule (5).Note. - For the purpose of this rule, the expression "Collector" includes an Additional District Magistrate appointed as the District Registrar, in pursuance of Section 6 of the Registration Act, 1908.(2)The licence shall be in the Form set forth in Annexure III and shall bear the signature and seal of the officer granting it.(3)Notwithstanding anything in Sub-rule (1) and Sub-rule (2) the existing stamp vendors shall be deemed to have been granted licences under the provisions of these rules, but no such Stamp vendor will be deemed to have been granted a licence on the expiry of 5 years from the date of commencement of these rules.(4)Licences may be granted by the Collector to Postmasters with the consent of the Postmaster-General or of an officer authorised by him in this behalf.(5)The authorities mentioned in Sub-rule (1) shall exercise powers referred to therein to the extent specified below :Sub-Collectors. - Within their subdivisions subject to the condition that the number of licences (including licences already granted) shall not exceed 10 per Tahasil or such higher number as the Collector, after taking into account the demand for stamps and stamped papers, fixed for the Tahasil.Collectors - Within the district.
