- When any person is possessed of a stamps or stamps which have not been spoiled or rendered unfit or useless for purpose intended, but for which he has no immediate use, the Collector shall repay to such person the value of such stamps or stamps in money, deduction ten for each rupee or portion of a rupee, upon such person delivering up the same to be cancelled, and proving to the CollectorÂ’s satisfaction,-(a)that such stamp or stamps were purchased by such person with a bona fide intention to use them; and(b)that he had paid the full price thereof; and(c)that they were so purposed within the period of six months next preceding the date on which they were so delivered:Provided that, where the person is a licensed vendor of stamps, the Collector may, if he thinks fit, make the repayment of the sum actually paid by the vendor without any such deduction as aforesaid.Analogous Law. - Section 54 of the repealed Act.
