Section 28(7) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
(7)Treasury or Bank through which the Registration Fee of Rs. Twenty-five has been remitted.Name of Treasury or Bank...............Challan No........... Date................DeclarationI have fully and carefully read the Madhya Pradesh Nationalised Text Books Dealers Registration Rules, 1962, and hereby solemnly declare that I myself own the above stated shop or firm purely dealing in the sale of books which is the only business carried out by myself and that I shall undertake to abide by all the terms and conditions contained in the above stated rules together with all the directions that may be issued in this behalf from time to lime by the Superintendent.Date ..............................................Signature of the Dealer.Annexure 'B'(See Rule 10)Original Registration CardRegistration No........Dated..........This is to certify that Shri..........the owner of the.........situate at.............. in ....... village/town [of Tahsil...............] [Strike out the words not required.] district has been registered as dealer for the sale of Nationalised Text Books of Madhya Pradesh Government for above said district for a period commencing from 1st April, 19... to 31st March, 19 under Rule 10 of the Madhya Pradesh Nationalised Text Books Dealer, Registration and Supply Rules, 1963.Gwalior,Dated.............................SuperintendentStationery and Text Books,Madhya Pradesh, Gwalior.Annexure 'C'(See Rule 13)Application for the Renewal of Registration as A Text Books DealerToThe Superintendent, Stationery and Text Books,Madhya Pradesh,GwaliorSir,The undersigned hereby apply for the renewal of his previous [Original/Renewed] [Strike out the words not required.] Registration as a Nationalised Text Books Dealer as required under Rule 13 of the Madhya Pradesh Nationalised Text Books Dealers Registration and Supply Rules, 1963. The Original/Renewed Registration Card No......... dated......... is enclosed for doing needful in the matter. The original challan No......... dated......... for a sum of Rupees Ten in respect of renewal fee is enclosed herewith.Dated..........Signature of the dealer..........Address in full.............Annexure 'D'(See Rule 13)Renewed Registration CardRenewed Registration No.......Dated.......This is to certify that the [Original/Renewed] [Strike out the words not required.] Registration of Shri...........the owner of the........... situate at.......... in ............. [Village/Town] [Strike out the words not required.] or Tahsil................... district for the sale of Nationalised Text Books of the Madhya Pradesh Government in the above said district has been renewed for a period of one year commencing from 1st April, 19... to 31st March, 19........ under Rule 14 of the Madhya Pradesh Nationalised Text Books Dealers Registration and Supply Rules, 1963.Gwalior ...............Dated.............................SuperintendentStationery and Text BooksMadhya Pradesh Gwalior.Appendix 'F'(See Rule 15)AgreementThis agreement is made this ............ day of...... 19.. between the Government of Madhya Pradesh acting through the Superintendent, Stationery' and Text Books, Madhya Pradesh, Gwalior, (hereinafter called the Superintendent, which expression shall include his successors in office) of the one part, and Shri............ son of............... resident of............. (hereinafter called the Registered Dealer which expression shall, unless inconsistent with the subject or context, include the successors, executors, representatives and assigns), of the other parts;Whereas the Superintendent had decided to entrust the Regional Dealer with the sale of Nationalised Text Books in Hindi and Marathi (hereinafter called the Text Books) at the place mentioned hereunder subject to the terms and conditions hereinafter appearing;And whereas, the Registered Dealer has agreed to such entrustment on the said terms and conditions;Now therefore, this Agreement witnesseth and it is hereby agreed as follows :-
