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State of Odisha - Section

Section 32 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990

32. Particulars to be entered on back of impressed sheets and in Register kept for the purpose.

(1)Every licensed vendor shall with his own hand write at the time of sale in English or in Oriya on the back of every stamped paper which he sells, the annual serial number, the date of sale, the name and address of the purchaser, and the value of the stamped paper. He shall obtain the signature (or left thumb impression) of the purchaser on the back of the stamped paper and shall also affix his signature there. At the same time, he shall make corresponding entries in a register to be kept by him in the following form :Register of sale of Stamped Papers
Sl. No. Date of sale Value of stamp Name and address of purchaser Purchaser's Signature (or L.T.I.) Signature of the vendor
(1) (2) (3) (4) (5) (6)
           
(2)The provision of Sub-rule (1) shall mutatis mutandis apply to sale of higher value stamped papers by ex-officio vendors to persons other than licensed vendors.
(3)No vendor shall knowingly make a false endorsement on the stamped paper sold or a false entry in the register.