30. [ Indent for Bond - Form N. [Substituted by Notification No. 339 LR, dated 14.1.1960.]
(1)The Bonds shall be issued by the Public Debt Office, Patna, on a requisition by the Collector of the district who shall, subject to Rule 34, prepare an indent in Form 'N' in consultation with the Compensation Officer, and submit it in triplicate to the Public Debt Office, Patna for compliance. At the same time the Collector of the district shall submit, in duplicate, to Government in the Revenue Department (Land Reforms Section) an advice of such indent intimating (a) the Indent number, (b) Anchal/Sub-Division/District to which the Indent relates, (c) the total number of Bonds and (d) the value of Bonds indented for. The Revenue Department will in due course forward one copy of advice to the Finance Department:][Provided that where the compensation or part thereof is payable to a temporary lessee under Section 24(2) or to a creditor under Section 24(5) the Bonds in respect to such payment shall be prepared in the name of the temporary lessee or the creditor, as the case may be, and the indent for such Bonds shall also be prepared accordingly.] [Substituted by Notification No. 4017-LR dated 31.5.1962.](2)The Bonds shall be enfaced for payment of instalments and interest at such Treasury and shall be transmitted by the Public Debt Office to such Treasury Officer as may be indicated in the Indent for the purpose:Provided that instalments and interest on a Bond may be made payable at any Treasury or Sub-Treasury in the State of Bihar. [4] [Repealed by Notification No. 339-LR, dated 14.1.1960.](3)Before submission of an Indent, the Collector shall fill up [columns 1 to 8] [Substituted by Notification No. 339-LR, dated 14.1.1960.] of Form 'N' and sign and seal each copy after satisfying himself that the entries have been correctly made therein, and shall also enter in words in his own handwriting, the total value of the Bonds indented for both in the original and the copies thereof. The original shall be retained in his office and pasted in a Guard-file in order of issue, each page whereof shall be numbered. Each copy of the Indent shall also bear the page numbers of the original.(4)While preparing an Indent for Bonds in Form N, the Compensation Officer, shall exercise due care and caution to verify all the details, particularly, those given in column 3 (name of estate with Tauzi number) and column 4 (Khewat number in case of tenure), and satisfy himself that an intermediary, who has once received a compensation, does not get it again and that a Tauzi or a tenure, for which compensation has once been assessed, does not by mistake or otherwise find place in another compensation assessment case.(5)Register of Indents for Bond. - Form N. - The Collector as well as the Compensation Officer shall maintain a Register of indents for Bonds in Form N(1) in which all such indents shall be entered.[Explanation - In this Rule the expression "the Collector of the District" or "the Collector" includes an officer appointed as Additional Collector of Indents upto the value of Rs. 1,000 an officer not below the rank of Deputy Collector placed in charge of Land Reforms work.] [Substituted by G.S.R. 122, dated 26.11.1970.]
