Section 74 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
74. Penalty.
- Any person appointed to sell stamps, who disobeys any rule made under this Act, and any person not so appointed, who sells or offers for sale any stamps, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
