Section 10 in Rajasthan Stamps Disposal Rules, 1962
10.
Orders conveying sanction to the writing off of losses under these rules shall be communicated to the Accountant General Rajasthan, in the following manner-(a)If the order is issued by the Superintendent of Stamps then by him, and(b)If the order is issued by the State Government them under the endorsement of the Secretary to the Government of Rajasthan in Excise and Taxation Department.Disposal of Stamps in Class of Refund or Renewal
