(d)that no person whose duty it is to cancel stamps, in accordance with the provisions of Section 30 of the Court-fees Act, 1870 shall be licensed to sell court-fee stamps under these rules. The license of any licensed vendor who accepts any appointment involving the duty of cancelling stamps shall be deemed to have been revoked from the time of acceptance, and shall be forthwith surrendered to the Collector.(ii)Ex-officio vendors. - The Collector may, in his discretion, grant a license to sell stamps [-] [The words 'except revenue stamps' which had been inserted by Punjab Government memo No. 4621-ST-I-58/2021-22, dated the 6th/12th June, 1958, omitted by Punjab Government notification No. G.S.R. 243/C A. 2/1899/S. 74/Amd. (1)66, dated the 3rd October, 1966.] to any ex officio vendor, who then shall be also a licensed vendor within the meaning of these rules, and shall be subject to all the provisions thereof as regards the sale of stamps and his duties and remuneration as licensed vendor.(iii)In granting a license to an ex officio vendor who is the treasurer of a treasury at the headquarters of a district or his agent, the Collector may, in his discretion, by provision made in his license, authorize him to grant a sub-license, for a short period and upon his own responsibility, to any person for the purpose of accompanying any civil officer on tour and selling court-fee stamps only, while on such tour to persons requiring them. Such sub-licenses may be in excess of the number of licensed vendors fixed under sub-rule (i) of this rule. Should the license of any such ex officio vendor expire or be at any time revoked, every sub-license granted by him shall forthwith cease and determine.(iv)[ Specially licensed vendors. The Collector may, in his discretion and subject to proviso (b) of sub-rule (i) of this rule and subject to the following conditions, grant to any sub-postmaster a special license to sell, at a place other than the head-quarters of a district or tahsil non-judicial impressed sheets and similarly to any other Government servant to sell non-judicial impressed sheets and revenue stamps :] [Substituted by Punjab Notification No. G.S.R. 41/C.A. 2/1899/S. 74/Amd. (7)/2004, dated 28.6.2004.]
