Section 19(3) in The Punjab Entertainments Duty Rules, 1956
(3)Application for grant of refund or renewal of stamps shall be made personally or by registered post or through an agent appointed by a duly attested power of attorney to the Collector of the district where they were purchased and shall furnish the following information:-(a)Full name, surname (if any), and residence of an applicant and the name of the firm, if any, on whose behalf application is made:(b)Description and the number of the stamps;(c)Total value;(d)Date of purchase of stamps;(e)The place from where the stamps were purchased;(f)Manner in which stamps were spoiled or rendered unfit for use;(g)Whether the application is for refund or renewal;(h)Date of application.
