Section 16(1) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(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.
