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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(2) in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934

(2)The deduction must be calculated on each stamp for which the allowance is claimed, not on the aggregate value of the stamps presented for refund at any one time. Thus, the deduction to be made in regard to four stamps of the value of [fifty paise] [See foot note under Rule 21.] each (or total of two rupees) would be [forty paise] [See foot note under Rule 21.] (ten paise on each) and not [twenty paise] [See foot note under Rule 21.] only. Where however, two or more impressed sheets or labels are used to denote the stamp duty on single instrument, they should, for the purpose of calculating the deduction, be treated as single stamp.Form No. S.R. 3Voucher No.Refund StatementApproved for payment of Rs. ___________ (both in words and figures) and certified that the stamps described below being serviceable and fit for re- issue, have been deposited in the double lock of the treasury.District ___________Dated ____________Office SuperintendentCollector.
Name of applicant Description of stamps Value of stamps both in words & figures Amount of deduction (if any) Net amount allowed Date of application for refund Authority for refund
             
Note. - The deduction must be calculated on each stamp for which the allowance is claimed, not on the aggregate value of the stamps presented for refund at any one time. Thus, the deduction to be made in regard to four stamps of the value of [fifty paise] [See also foot note under Rule 21.] each (or total of two rupees would be [forty paise] [See also foot note under Rule 21.] [ten paise] [See also foot note under Rule 21.] on each) and not [twenty paise] [See also foot note under Rule 21.] only. Where, however, two or more impressed sheets or labels are used to denote the stamp duty on a single instrument, they should, for the purpose of calculating the deduction, be treated as a single stamp.Received payment[ten paise] [See also foot note under Rule 21.] ReceiptStamp, if required forsums over Rs. 20Pay Rupees ___________(both in words and figures).District __________________Dated _____________ 19.Head Treasury Clerk.Treasury Officer.(For use in Audit Office only).Amount verified in the plus and minus memo ________Admitted Rs. _________________Objected to Rs. ______________AuditorSuperintendent._________________Form No. S.R. 4(To be submitted to Audit Office in original along with monthly plus and minus memo. of stamps.)Voucher No.Renewal StatementApproved for the issue of stamps (detailed in column 6) of the value of Rs. __________________(both in words and figures) and certified that the stamps described below, the renewal whereof has been allowed have been cancelled.___________________________________have been deposited in the double lock of the treasury.District ___________.Dated ____________.Office SuperintendentCollector.
Name of applicant Description of stamps tendered for renewal Value of stamps in words and figures Date of application for renewal Authority for renewal Description of fresh stamps to be issued Value
1 2 3 4 5 6 7
             
Issue fresh stamps (described in column 6 above) of the value of Rs. _________ (both in words and figures).District _________.Dated __________.Head Treasury Clerk.Treasury Officer.Fresh stamps of the value of Rs. ________(in words and figures) received.Dated ____________Signature of recipient.Form No. S.R. 5
The stamps described below have been submitted by ______________________, a licensed stamp vendor, for grant of| refundrenewal
of their value. The stamps being serviceable and fit for re-issue are sent herewith to the Treasury Officer _________ for deposit in the main store under double lock in the treasury.District ______________.Dated _______________.Office Superintendent.Collector.
Name of applicant Description of stamps tendered Value
     
ToThe Treasury Officer,__________________,No. ______________, dated_____________.Certified that the stamps described above, of an aggregate value of Rs. _________ (both in words and figures), have been deposited in the strong room of the treasury and brought on the double lock registers.Dated _______________.
Treasurer Head clerk, Treasury. Treasury Officer.
ToThe Collector,______________No. __________, Dated ____________