Section 96E(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)If the notice has been duly served and the intermediary does not appear either in person or through a duly authorized agent to receive the bonds until three years have elapsed from i he date for which the notice was served, the bonds shall be returned to the Public Debt Office by the Treasury or Sub-Treasury Officer along with Schedule in R.G. Form 38 on the receipt of advice from the Rehabilitation Grants Officer or an officer appointed to function on his behalf under sub-rule (3).
