Section 16(3) in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
(3)Notwithstanding anything in Sub-rule (1) and Sub-rule (2) the existing stamp vendors shall be deemed to have been granted licences under the provisions of these rules, but no such Stamp vendor will be deemed to have been granted a licence on the expiry of 5 years from the date of commencement of these rules.
