(2)[ Every stamp vendor shall endorse the mark of payment of surcharge payable on stamp duty, if any, in the form determined by the Inspector General of Stamps on the face of each sheet of impressed stamp and adhesive stamp (except revenue stamp) at the time of sale of such stamps and make entries thereof in the register to be maintained under rule 34.] [Added by Notification No. F. 4(3) FD/Tax/2017-131, dated 31.3.2017 (w.e.f. 11.6.2004).]
