Section 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 naye paise] 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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