Section 13 in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934
13.
Applications for grant of refund or renewal of a court-fee 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 it was purchased and shall furnish the following information :-(1)Full name, surname (if any), caste and residence of applicant :-Provided that -(i)if the applicant is an Indian man or unmarried woman, he or she shall, in addition to his or her own name, write the name of his or her father;(ii)if the applicant is an Indian married woman or widow, she shall, in addition to her own name, write the name of her husband.(2)Description and the number of stamps (i.e., non-judicial or court-fee, impressed or adhesive)(3)Total value.(4)Date of purchase of each stamp.(5)The place where and the person from whom each stamp was purchased.(6)Date of each stamp spoiled or rendered unfit for use.(7)Manner in which each stamp was spoiled or rendered unfit for use.(8)Whether the application is for refund or renewal.(9)Date of application.
