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State of West Bengal - Section

Section 38 in West Bengal Stamp Rules, 1994

38. Cases where refund or renewal inadmissible.

- No refund or renewal can be granted in respect of stamps wholly destroyed, lost or purchased from other States.AppendixForm No. 1[See rule 25(k)(i)-Chapter V]Annual Return-Statement of receipt and charges in the Stamp DepartmentInstructions-The value of new stamps given in lieu of spoilt stamps should not be shown
Items In the In the year of report Brief explanation of cause
  Year of report19-19 Preceding year 19-19 Increase Decrease  
1 2 3 4 5 6
Table I—ReceiptsValue of Stamps sold or issued for Cash1. Judicial Stamps(a) Court-fees stamps(b)Stamps for copies          
Total of Judicial Stamps          
2. Non-Judicial Stamps(a) Impressed Stamps(b) Hundisor Inland Bills of Exchange(c) Foreign Bills Stamps(d)Revenue Stamps(e) Share Transfer Stamps(f) NotarialStamps(g) Special Adhesive Stamps (for Calcutta only)          
Total of Non-Judicial Stamps          
Total of Judicial & Non-Judicial Stamps          
3. Miscellaneous(a) Penalty realised underCourt-fees Act, 1870(b) Adjudication fees(c) Other items          
Total of Miscellaneous Receipts          
Total Receipts          
Table II—ChargesA Discount on Sale of Stamps1. Judicial Stamps ....2. Stamps for copies ....3. Non-Judicial Stamps ....(a) Adhesive Stamps ....(b)All other kinds of Non-Judicial Stamps ....          
Total discount          
B.Refunds1. Under the Indian Stamp Act of1899 ....2. Under the Court-fees Act, 1870....3. Of value of stamps returned byvendors ....          
Total....          
C.Miscellaneous1. Other items (details to begiven overleaf) ....2. Rewards paid to informers andothers ....          
Total....          
Total charges....          
I hereby certify that I have satisfied myself that all the figures entered in this return agree with the figures reported to the Accountant-General and are quite correct and reliable for the purposes of the Annual Administration Report.Date: the............. 19.....District OfficerForm No. 2[See rule 26.]Form of Application for Refund or Renewal
(Stamps) Applicant's Receipt Collector's Receipt
1. Name of applicant: Received from the Collector of the sum of Rs. only, being thevalue of ........spoiled stamps less 10 paise in each rupee ofthe nominal value. Received an application with spoiled stamps, value Rs...........praying for refund/renewal thereof under Section........Act II of 1899.Of these stamps, value Rs. .....areherewith returned as inadmissible. Orders will be passed on.........
2. Description of stamp (i.e. impressed or denoted):    
3. Value:    
4. Date of purchase:    
5. Where and from whom purchased:    
6. Date of the stamp be coming spoiled or unfit for use: (Signature)  
7. Manner in which the stamp has become spoiled or unfit foruse: Date:  
8. Whether the application is for refund or renewal: Received from the Collector of ........... fresh stamps asfollow:  
9. Date of application:    
I do hereby declare that the statements made above are true tothe best of my knowledge and belief.(Signature of the Applicant) Number Value Amount  
  Total.....  
10. Date fixed for disposal: (Signature of the Applicant) (Signature of the Collector)
11. Date of disposal:    
12. Final order:    
13. Initials of Collector: Date: Date:
Form No. 3[See rule 25(k)((iv)-Chapter V]Application for refund of the value, or renewal, of stamps
(1)Serial number of application.
(2)Date of application.
(3)Name of applicant.
(4)Number and description of stamps delivered for refund or renewal-
(a)Number.
(b)Description.
(5)Value of each stamp.
(6)Total value.
(7)Abstract and date of Collector's order.
(8)Amount of refund granted in cash.
(9)Value of stamps allowed to be renewed.
(10)Value of stamps returned in respect of which refund or renewal is refused.
(11)Date of refund, renewal or return of stamps to applicant.
(12)Receipt of applicant or his duly authorised agent.
(13)Signature of Collector.
(14)Date of dispatch of stamps for destruction.
(15)Date of receipt of Collector's certificate of destruction.
(16)Remarks.Form No. 4[See rule 25(k)(iv)-Chapter V]Stamp Cases
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16
Serial number Date of receipt of the document in theCollector's office Name of applicant or designation of Officerforwarding the document Name of document Amount (value of transaction) Date of document Name of executant Date of order Value of paper which should have been used underAct 2 of 189 Value of paper on which written Amount imposed Amount realised Date of realization Number and date of Treasury receipts Date of return of document Remarks
(a) Amount 9 (b) According to what Schedule and Article (a) Duty (b) Penalty (a) Duty (b) Penalty (c) Total
Form No. 5[See rule 25(k)(iv)-Chapter V]Stamp Vendor's Licences
1 2 3 4 5 6 7 8
Serial No. Name and residence of vendor Father's name and address Place of vending stamps Date of grant of licence Date of cancellation of licence Date of examination and marking over the registerto the record-room Remarks
            {|
19 19 19 19