Section 6(4) in Rajasthan Stamps Disposal Rules, 1962
(4)steps taken or proposed to be taken to prevent such damage in future. A copy of this letter should be endorsed to the Accountant General. It shall be open to the Superintendent of Stamps in any case to draw the attention of the administrative head to the damage with a view to instituting enquiries as to cause of the damage, etc. fixing the responsibility therefore and taking necessary action.Note 2 : - Those losses will in general be borne by the Department, but in cases in which individuals having been found guilty of contributory negligence are ordered to make good the whole or a part of the total loss (equivalent either to the manufacturing value or the face value of the stamps, the former only in cases where the stamps are spoilt but not lost or, lost, cannot be used) the recoveries shall be credited to that department.
