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State of Haryana - Section

Section 18 in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934

18.

The Superintendent shall then arrange to hand over in his presence the refund or renewal statement to the applicant or his or her agent taking his or her acknowledgement in column 18 of the register. He shall then set his initials in column 19 in token of his having done so.When the amount of the refund does not exceed Rs. 100, the money may be remitted to the applicant by postal money order at his or her expense in accordance with the rules contained in the note to Article 198(c) of the Civil Account Code, Volume I.
19.If the Collector decides that the| refundrenewal| is not admissible, he shall record his reasons for refusal, stamp all the stamps as refused,| RefundRenewal
is not admissible, he shall record his reasons for refusal, stamp all the stamps as refused, and then return the papers to the office Superintendent. The latter shall return the application, with stamps, to the applicant in the manner laid down in Rule 18 above.If the Collector calls for further evidence in support of the application, a memo, shall be issued to the applicant giving full particulars of the documents required to be furnished.
20.After an order has been passed by the Collector sanctioning the claim, or calling for further evidence in support of the| refundrenewal| application, statement
is not taken or further evidence required is not furnished by the applicant within one year or (3 years in case the claim exceeds Rs. 5 in value) of the date of such order, {||-| the application with stamps and| refundrenewal| statement shall be destroyed under the orders and in the presence of the Collector, and the fact noted in|}column 21 of the register in form S.R. 1.
Note.- (i) The application with stamps| refundrenewal| statement required to be preserved under this rule, shall be kept securely locked and
shall be shown as outstanding in the quarterly report on the register in form S.R. 1. which shall be submitted to the Collector.Note. - (ii) Sanction to a refund which has not been acted upon for a period of one year (or three years in case the amount exceeds Rs. 5) shall be deemed to have lapsed and shall not be renewed except in the case of refunds under Section 54 of the Indian Stamp Act, 1899. The renewal of refunds under Section 54 of the Stamp Act must be applied for within a period of three months from the date of expiry of the original order, and, if sanctioned, it shall be operative for a period of one year from the date of renewal.