(1)The Treasury Officer shall deposit the Bonds, when received, in the Treasury double lock and send an intimation to the Collector of the receipt of the particular Indent, who will immediately inform the Compensation Officer about such receipt. In case of non-compliance of an Indent in full, the Collector will correspond in the matter with Public Debt Office, [Patna] [Substituted by Notification No. 339-LR, dated 14.1.1960.].(2)There should be an independent half-yearly physical verification of Bonds stocked in the Treasury either by the Additional Collector himself or by an officer unconnected with the Treasury to be nominated by the Collector for the purpose. The date and result of verification indicating therein the number of Bonds received and issued to the Compensation Officers and the Treasury, should be recorded under the signature of the verifying Officer in the Stock and issue Register prescribed under sub-rule (3) and reported to [x x x] [Repealed by Notification No. 339 LR, dated 14.1.1960.] the Government in the Finance Department.(3)The Treasury Officer will maintain a Stock and Issue Register of Bihar Zamindari Abolition Compensation Bonds in Form N(16) containing an account of receipts, issues and balances. The closing balance should be struck on each day on which there is a receipt or issue, and should be signed by the Treasury Officer. This register should be kept along with the Bonds in the double lock.
