Section 17 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
17. Criteria for grant of licences.
(1)In granting licences in pursuance of the forgoing rule, Collectors and Sub-Collectors should keep in view the fact that while the number of vendors should be such that there is no inconvenience to the public in readily obtaining stamps and stamped papers, it should not be so large that vendors do not obtain a moderate income.(2)No person who is of unsound mind, or who is incapable of writing document with facility on account of any physical handicap or who has been convicted in a criminal offence involving moral turpitude or who is known to be a habitual litigant or a tout or who is an undischarged insolvent (or, being a discharged insolvent, has not obtained from the Court which adjudged him an insolvent a certificate that his insolvency was caused by misfortune without any misconduct on his part) shall be granted a licence.(3)No licence should also be granted to an Advocate (including a person whose licence for practice has been cancelled or suspended in accordance with law) or to a person-(a)who, having been in employment of Government, or an undertaking owned or controlled by Government, or a firm, was removed, dismissed or compulsorily retired from such employment as a result of misconduct, or(b)whose licence at any time has been cancelled and the order cancelling the licence has not been rescinded or set aside, or(c)who has been convicted by a Court for any offence relating to documents under Chapter XVIII of the Indian Penal Code.(4)No person shall be granted a licence unless he-(a)is above 18 years of age on the date of submission of the application,(b)has read up to Class VIII,(c)is of good character and conduct,(d)is ordinarily resident in the place where he proposes to conduct the business or a place in close proximity thereof and(e)possesses good and eligible calligraphy.(5)While granting the licence to any person to sell stamps and stamped papers within the premises of any Government office, the licensing authority should invariably obtain the recommendation of the concerned head of the office about the need for such sale and about the suitability of the person who is an applicant for a Stamp Vendor's licence.(6)In granting licences, preference shall be given to orthopedically handicapped persons and legal heirs of diseased or permanently disabled licensed vendors who fulfil the conditions of eligibility specified in Sub-rule (1) and who are not, under Sub-rule (2) or Sub-rule (3) ineligible for grant of licences.
