Section 18(4) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(4)A Register shall be maintained in Form No. 15 in two parts in the Treasury where bonds are stocked. Part I shall be divided into separate portions for bonds of each denomination and the serial number of bonds received shall be entered in it immediately on receipt thereof and entries in columns 6 to 9 made on issue of the bonds to the Collector or in case of return to the [Public Debt Office, Jaipur.] [Substituted by Notification No. F.1 e(2) Revenue/A/62, dated 18-7-62, Published in Rajasthan part IV-C Gazette date 23-8-62] In case a bond is redeposited in the Treasury double lock it shall again be entered in the columns for receipts. Entries in this Register shall be made on each working day on which any bond was received or delivered or transmitted.
