(1)For the purpose of ensuring adjustment of dues referred to in [Section 24(2), Section 24(5)] and Rule 39, each Compensation Officer shall prepare and maintain a register of adjustments in Form R showing, intermediary wise particulars of the intermediary's interests as well as the various dues to be adjusted. This register should be kept up-to date by ensuring that all dues which are to be recovered in the register.The Compensation Officer shall make such enquires as may be necessary for ascertaining the dues to be adjusted before payment is actually made.
