Section 28(2)(b) in The Punjab Stamp Rules, 1934

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(2)(b) in The Punjab Stamp Rules, 1934

(b)The licensee is not allowed to charge more than face value of stamps.

(xviii)The vendor shall not any time offer any objection or resistance to the inspection of his registers or the examination of his stock of stamps by any officer duly authorized by the Collector or by Government to make such inspection or examination.

(xix)The vendor shall submit to the Excise Inspector of the district, after the close of each quarter a return in the standard vernacular form No. 217. He shall also submit such other returns as may be prescribed from time to time.

(xx)The remuneration to the vendor shall be in the form of discount allowed from time to time under the orders of the local Government.

(xxi)Additional conditions applying to ex officio vendors who are also licensed to sell stamps not exceeding [Rs. 700] [See Legislative Supplement Part III dated 18.8.1972.] [in case of court fee] [Inserted by Punjab Government notification No. 5500-Stamp-55/1887, dated the 15th September, 1955.] and [Rs. 700 in case of non-judicial stamps] [See Legislative Supplement Part III dated 18.8.1972.] and to receive commission on the sale of such stamps :-

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State of Punjab - Subsection

Section 28(2)(b) in The Punjab Stamp Rules, 1934