(iii)Commission allowed on non-judicial stamps. - Every licensed and specially licensed vendor of non-judicial stamps [including revenue stamps] [Substituted by Haryana Not. No. S.O.88/C.A. 2 & 7/1899 & 1870/Sections 74 & 27/2005 dated 18.11.2005.] shall be entitled to discount at the rates specified in the following schedule on the value of every non-judicial stamp purchased by him from an ex officio vendor; provided that discount shall not be allowed on the value of any stamp of a kind not specified in the said schedule nor when the total value of the stamps purchased at one time is less than Rs. 5.
