82. Penalty for breach of rule relating to sale of stamps and for unauthorized sale.
(a)Any person appointed to sell stamps disobeys any rule made under section 86, and(b)any person not so appointed who sells or offers for sale any stamp (other than a ten paisa or five paisa adhesive stamp);shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.Analogous Law. - Section 69 of the repealed Act.
