(2)Each sale amin shall submit monthly to the Judge a report of his work in the prescribed form. In the column for remarks he will briefly explain the circumstances which prevented him from holding a sale on the date fixed therefor (column 4) or his reasons for not holding the sale to which the entries in column 8 relate. The reports of amins at outlying places shall be submitted quarterly by the officer-in-charge to the District Judge has passed orders on them, they shall be returned to the Courts concerned where they shall be filed in a compilation which shall be paged and bound so as to admit of subsequent reports being inserted. The reports of the same amin at the headquarters of a district shall similarly be filed in a compilation in the office of the District Judges.
