69. Penalty for breach of rule relating to sale of stamps and for unauthorised sale.–
–
(a) Any
person appointed to sell stamps who disobeys any rule made under section 74; and
(b) any person not so appointed who sells or offers for sale any stamp (other than a 1[ten naye paise or
five nayepaise] adhesive stamp);
shall be punishable with imprisonment for a term which may extend to six months, or with fine which
may extend to five hundred rupees, or with both.
STATE AMENDMENT
Arunachal Pradesh
Amendment of sections 69,-
(8) in section 69, in clause
(b), for the words “five hundred rupees”, the words “five thousand
rupees” shall be substituted.
[Vide Arunachal Pradesh Act 3 of 2010, s. 2]
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