Section 6 in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934
6. [ [Rule 6 substituted by Punjab Government notification No. 974-St., dated 28th August, 1935.]
When stamp are totally destroyed by fire or otherwise or are stolen or lost in transit, the instructions contained in the Punjab Stamps Losses and Defalcation Rules, 1935, published with Punjab Government notification No. 970-St., dated the 28th August, 1935, shall be observed.]
