27. Circumstances under which application may be struck off and the stamps destroyed.
- When an application for renewal of spoiled or useless stamps is sanctioned, or deposition, affidavit or further evidence demanded in support of it, if the fresh stamps be not taken or the deposition, affidavit or further evidence called for is not given, as the case may be, within one year of the date of the order, in either case, the application shall be struck off.
