Section 85 in The Punjab Town Improvement Trust Rules, 1939
85.
All deposits made with a Trust, whether in the form of cash, Government paper or other stock, or of security bonds, shall be recorded in a deposit register form No. 37. Two register shall be maintained : one relating to entries regarding the securities of employees of the Trust and the other for deposits made by contractors for the due performance of their contracts. The former need not be written up annually, but entries of all deposits in the latter which have not been forfeited or returned shall be carried forward annually in detail of names to the new register.In the case of bonds, if property is hypothecated, a brief description of the property shall be given in the remark column, and the heading of column 12 shall be changed to "Name of depositor".Annual verification of securities
