Section 19 in The Punjab Town Improvement Trust Rules, 1939
19.
When any property which vests in the Trust is not immediately required for the purposes of a scheme and is leased temporarily or any materials of such property are sold or utilized for construction purposes, the demand must be brought to account at once in the register for the demand and collection of temporary rents and other non-recurring demand in form 3. In the case of materials used on construction, the collection side of the register will show the reference to the entries in the construction registers, debiting the cost of the materials to the particular works to other affected. All demands must give the necessary references to the entries in the acquisition and materials registers.Register showing Trust building and lands
