- Subject to the provisions of rule 22, the Collector may grant a license for the sale of stamps to any person at any place or within any area within the limits of his district:Provided - (a) that no person employed in any department of the Government shall be granted a license to sell stamps without the previous consent of the head of such department; and(b)that no person shall be licensed until he has satisfied himself that the person to be licensed bears a good moral character and is qualified for the purpose educationally.Note - A person must not be licensed to sell stamp unless he can write Hindi (in devnagri script) very well. The Collector shall inform both official and non-official vendors that Mahajani character shall not be used in place of Hindi in making the endorsement on stamps and entries in the register maintained by them.
