Section 15(iii) in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934
(iii)the stamps bear the endorsement of the stamp vendor in the name of the applicant or the person on whose behalf the authorised agent claims refund or renewal. But when the applicant claims to be the heir or successor of the deceased in whose name stamp was originally endorsed, the applicant shall produce a certificate of succession or proof of succession;
