Section 554(2) in Criminal Courts - Rules and Orders
(2)If a stamp of a particular value which should be used under sub-rule (1) is not available at the nearest treasury or sub-treasury or from the nearest stamp-vendor authorized to sell stamps of that value, the required value may be made up by the use of two or more stamps available at such treasury or sub-treasury or from such stamp vendor, a stamp of the next lower value available being used in preference to stamps of smaller value, In every such case, a certificate stating the value and number of the stamps required but not available shall be given by the treasury or sub-treasury officer or stamp-vendor, as the case may be.
