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State of Haryana - Section

Section 5 in The Punjab Stamp Rules, 1934

5. Reserve stocks to be maintained at treasuries and sub-treasuries.

- Rules [15] [Substituted by Punjab Government notification No. 92-St., dated 11th April, 1935. For Government of India Rules, see Chapter 1 of Part III of the Punjab Stamp Manual, 1934.] and [19] [Substituted by Punjab Government notification No. 92-St., dated 11th April, 1935. For Government of India Rules, see Chapter I of Part III of the Punjab Stamp Manual, 1934.] of the Government of India rules require that reserve stocks shall be maintained in local and branch depots. Accordingly the following reserve has been prescribed in the indent rules :-
(a)[ Local depots shall maintain a reserve stock of stamps not less than the probable consumption of four months, in addition to the stock required for the four monthly or annual consumption for which indents are submitted four monthly and yearly, respectively.] [Substituted by Punjab Government notification No. 147-St., dated 7th February, 1938.]
(b)Branch depots - shall be so supplied with stamps that ordinarily the balance of stamps in each branch depot shall never be less than sufficient for one month's nor more than sufficient for two months' average consumption.