Section 3 in The U.P. Agricultural Credit Rules, 1975
3. Declaration and its copies : Sections 6 (1) and 25.
(1)The declaration referred to in Section 6(1) shall ordinarily be prepared in quintruplicate. The original document shall be duly stamped but the copies shall be prepared on stout and durable papers.(2)The copies referred to in sub-rule (1) shall not be carbon copies but shall be neatly handwritten, printed or typewritten or be cyclostyled copies of typewritten matter on only one side of the paper.(3)Such copies shall further contain the following particulars, namely -(a)the number of stamps and their value ;(b)a copy of the endorsement made by the stamp vendor or the treasury on the back of such stamps ; and(c)the date of execution and the names and addresses of the witnesses.(4)Such copies shall be certified to be true under the seal and signature of a responsible employee of the bank who has been authorised to do so under Section 9 (1).(5)The original declaration shall be retained by the Bank and two copies thereof shall be sent to the Sub-Registrar concerned by registered post acknowledgment due for purpose of registration. Another copy of the declaration shall be sent to the Tahsildar as required by Rule 4, while the last copy shall be delivered to the agriculturist.
