Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Stamp (Amendment) Rules, 2001 [06 December 2001] CONTENTS 1. Short Title And Commencement 2. Amendment In Rule 26 3. Amendment In Rule 33 4. Amendment In Rule 34 Himachal Pradesh Stamp (Amendment) Rules, 2001 [06 December 2001] Rev.Stamp (F)11-1/99. - In exercise of the powers conferred y section 74 of the Indian Stamp Act, 1899 (II of 1899) and clause (a) and (d) of section 36 and sub-section (17) of section 36 and sub-section (1) of section 41 of the Himachal Pradesh Court Fee Act, 1968 and under the authority derived from the rules made y the Government of India for the supply and distribution of stamps, the Governor, Himachal Pradesh is pleased to make the following rules to amend the Himachal Pradesh Stamp Rules, 1973 notified vide this Department notification No.17-3-67: Rev-I, dated 29th March, 1974 and published in the Rajpatra Himachal Pradesh (Extra ordinary) dated the 3rd June, 1974, namely:- 1. Short Title And Commencement :- ( 1 ) These rules may be called the Himachal Pradesh Stamp (Amendment) Rules, 2001. (2) They shall come into force with effect from 1st January, 2002. 2. Amendment In Rule 26 :- In sub-rule (iv) of rule 26 of the Himachal Pradesh, Stamp Rules, 1973 (hereinafter referred to as the said rules) the words "and revenue stamps" shall be deleted. 3. Amendment In Rule 33 :- In rule 33 of the said rules after the words "No ex-officio Vendor" the words "except post-masters including subordinate and branch post masters and persons appointed post offices to sell Revenue Stamps" shall be inserted. 4. Amendment In Rule 34 :- I n rule 34 of the said rules, (a) For the existing sub-rule (1) the following new sub-rule (i) shall be substituted, namely:- "(i) Notwithstanding anything contained in these rules no ex officio vendor except the post-master including subordinate and branch Postmasters and persons appointed by post offices to sell the revenue stamps shall be entitled to any discount or Commission on the value of any Stamps supplied to him for custody and sale upon the sale thereof. (b) After sub-rule (i) so substituted, the following new sub-rule (i- A) shall be added, namely:- "(i-A) Postmasters including subordinate and branch postmasters and persons appointed by post offices to sell revenue stamps shall not be required to obtain a licence to sell revenue stamps. (c) After item (b) of Schedule of rate of discount, the following new Item (c) shall be added, namely:- "(c) The Department of Post and Telegraphs, Government of India shall be allowed a discount at the rate of 10% of the sale of "Revenue Stamps."