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State of Uttar Pradesh - Section

Section 225 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

225.

(1)The receipts shall be in books of 100 each and shall be kept in the custody of the Sub-Treasury Officer who shall be personally responsible for their safe keeping. Every foil of the receipt book shall bear the stamp of the subtreasury.
(2)The Sub-Treasury Officer shall maintain an account of all counterfoil receipt books received, in his sub-treasury and shall be personally responsible for their safe custody and distribution to [amins and naib-tahsildars] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.].
(3)[ Each Sub-Treasury Officer shall maintain a stock account of all receipt books and obtain the signature therein of each Amin or Naib Tahsildar, as the case may be, for all receipt books issued to him. The receipt books issued to an Amin or Naib-Tahsildar will be serially numbered and at the time of issue, the Amin or the Naib-Tahsildar, as the case may be, shall count the number of receipts in each book and endorse on the cover-'This book contains.........................receipt forms.'The Sub-Treasury Officer shall countersign this certificate and also correct the mistakes, if any. in it and report the same to the District Officer who will send intimation thereof to the Superintendent, Printing and Stationery, U.P. Allahabad.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]
(4)No [amin] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.] may have in his possession at one time more than [three receipt books] [Substituted by Notification No. 566-RS/I-A-1045-1955, dated 30.10.1958.]. He shall use only one book at a time and shall not issue receipts from [any other] [Substituted by Notification No. 566-RS/I-A-1045-1955, dated 30.10.1958.] book until one in use is finished When a receipt book is finished it must be deposited at the next visit to the [Sub-Treasury]. All unused or partly used receipt books must be returned to the [Sub-Treasury Officer] by the amins when they vacate their appointments for any cause.