Whoever uses a s genuine any stamp, knowing it to be counterfeit of any stamp issued by Government for the purpose of revenue, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 7 years, or fine, or both-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
