Section 2 in Rajasthan Stamps Disposal Rules, 1962
2.
In these Rules unless a different intention appears from the subject or context-(a)"Superintendent of Stamps" means the Additional Inspector General of Registration and Stamps, and includes any other officer appointed by the State Government to perform the functions of the Superintendent of Stamps under these rules;(b)"Collector" means for the purpose of these rules the Collector of a District;(c)"Treasury Officer" means the officer incharge of the local Stamps Depot;(d)"Stamp" means as the case may be-(i)a stamp intended to be used under the Indian Stamp Act 1899 as adapted to Rajasthan by the Rajasthan Stamp Law (Adaptation) Act, 1952 and includes both adhesive stamps and impressed stamps, as the case may be;(ii)a stamp intended to be used under the Court fees Act, 1870 as adapted to Rajasthan by the Court Fee Act (Adaptation) Ordinance 1950, and includes both adhesive stamps and impressed stamps.(e)"Spoilt stamps" means and includes the following-(i)a stamp or in the case of an impressed stamp the paper on which it is impressed which has been so damaged, spoiled or obliterated as to render it permanently unfit for use, whether the said paper has written upon or not, provided that such stamps or paper has not in fact been used for the purpose for which it was intended, and has not been cancelled under the provisions of section 30 of the Court Fees Act, 1870, as adapted to Rajasthan by the Rajasthan Court Fees Act (Adaptation) ordinance, 1950.(ii)Subject to the same proviso, a stamped paper which has become unserviceable owing to some material error or irregularity in the writing or form of the document inscribed on the paper;(iii)a stamp which, before being used, is found not to be required owing to the purpose for which it was procured having been effected by some other document;(iv)a stamp of any particular kind of which the use has been prohibited or ordered to be discontinued by competent authority;(f)"Renewal" means the exchange, in the manner provided in the Rajasthan Stamp Rules, 1955 or a damaged or spoiled stamps or a stamp not required for immediate use, for a fresh stamp of equal value and a similar kind; and(g)"Refund" means repayment of the value of a stamp in money with or without a deduction and includes 'allowance';(h)"Form" means a form appended to these Rules Disposal of obsolete unserviceable and spoilt stamps that form part of the stock of stamps in Local Depots.
