Section 12(1) in The Punjab Passengers and Goods Taxation Rules, 1952
(1)Application for grant of refund or renewal of stamps shall be made personally by the registered owner or by registered post or through an agent to the Assessing Authority of the District where they were purchased and shall furnish the following information :(i)[ Full name, surname (if any), [father's name] [Substituted vide Haryana Government Notification No. GSR 91/PA.16/52/S.22/Amd.(3)/74, dated 19th July, 1974.] and residence of applicant and the name of the owner, if any, on whose behalf application is made.](ii)Description and the number of stamps.(iii)Total value.(iv)Date of purchase of stamps.(v)The place from where stamps were purchased.(vi)Manner in which stamps were spoiled, or rendered unfit for use.(vii)Whether the application is for refund or renewal.(viii)Date of application.
