(3)The licensed stamp-vendors shall not pay to the Nazir in cash the price of the saleable forms that they require, but they shall deposit the money in the treasury by means of treasury challans in duplicate. One copy shall be retained in the treasury and the other shall be returned to the stamp-vendors who shall submit it to the Nazir in lieu of the price of the forms received by them. Before signing the certificate mentioned in (1) above, the indenting officer shall verify the recoupment order and formally cancel the challans by writing across them "cancelled" in red-ink. The challans so cancelled shall be immediately consigned to the record-room where they will be retained till destroyed under the weeding rules.
