(1)When the stock of saleable forms is reduced to one half of the quantity fixed by the High Court as permanent advance, the District Judge shall take steps to recoup the shortage direct from the Superintendent, Printing and Stationery. He shall apply in the prescribed form (F. 30) furnishing the certificate mentioned therein.(2)Forms shall be sold at the rate of eight rupees per hundred to licensed stamp vendors, who may retail them to the public at the rate of ten paise per form. Forms shall not be sold in packets of less than hundred each unless the permanent advance of any particular form has been fixed at less than hundred. Receipt books of form No. 51 shall be issued only to Official Receivers at the rate of 50 paise per book. The procedure herein contained for the supply of saleable forms of licensed stamp vendors shall apply mutatis mutandis to the supply or receipt books to Official Receivers.(3)The licensed stamp-vendors shall not pay to the Nazair in cash the price of the saleable forms that they required but they shall deposit the money in the Treasury by means of treasury challans in triplicate. One copy shall be retained in the Treasury, the second one shall returned to the stamp-vendors who shall submit the same to the Nazir in lieu of the price of the forms received by them and the third copy shall be forwarded to the Chief Superintendent, Printing and Stationery, Rajasthan, Jaipur, for necessary adjustments in his accounts. Before signing the certificate mentioned in (1) above the indenting officer shall verify the recoupment order and formally cancel the challans by writing across them "cancelled" in red ink. The challans so cancelled shall be immediately consigned to the record-room where they will be retained till destroyed under the weeding rules.At places, where there are no licensed stamp-vendors, the District and Sessions Judge may appoint licensed form-vendors to perform the duties of licensed stamp-vendors under this rule.(4)The stock of saleable forms in hand on the 31st March shall be examined and a statement (Reg. 35) sent by the indenting officers to the District Judge in no case later than the 15th April each year. These statements along with a similar statements relating to the court of the District Judge shall be forwarded to the Superintendent, Printing and Stationery, by the end of April each year.
