Section 34 in The Court-Fees Act, 1977 (1920 A.D.)
34. Sale of stamps.
(1)[The Government] [Substituted for 'His Highness' by Act X of 1996.] may from time to time make rules for regulating the sale of stamps to [be used under this Act, under a licence on payment of fee to be prescribed,] [Substituted for 'be used under this Act' by Act XIII of 2005.] the person by whom along such sale is to be conducted, and the duties and remuneration of such persons.(2)All such rules shall be published in the Government Gazette, and shall thereupon have the force of law.(3)Any person appointed to sell stamps who disobeys any rule made under this section, and any person not so appointed who sells or offers for sale any stamp, shall be punished with imprisonment for a term which may extend to [one year] [Substituted by Act VII of 2000, Section 3.], or with fine which may extend to [five thousand rupees] [Substituted for 'His Highness' by Act X of 1996.], or with both.
