Section 5 in The Punjab Stamp Refund, Renewal and Disposal Rules, 1934
5.
If the value of the obsolete, unserviceable or spoilt stamps exceeds. [Rs. 1,000] [Substituted for the figure '250' by ibid.] the sanction of the State Government shall be obtained to the writing off of the value of such stamps and to their destruction. On receipt of sanction the Assistant Secretary to the Financial Commissioner shall personally destroy the stamps.[6. When stamp are totally destroyed by fire or otherwise or are stolen or lost in transit, the instructions contained in the Punjab Stamps Losses and Defalcation Rules, 1935, published with Punjab Government notification No. 970-St., dated the 28th August, 1935, shall be observed.] [Rule 6 substituted by Punjab Government notification No. 974-St., dated 28th August, 1935.]
