Section 3 in Installation, Safeguarding and Accounting of Hundials Rules, 1975
3. Permanent.
(1)Every permanent hundial or receptacle shall be embedded in the floor properly secured by masonry construction and shall be located at such place as may be approved by the appropriate authority and serially numbered.(2)Every permanent hundial or receptacle shall be kept under double lock with locks of at least two different patterns.(3)The keys of one lock shall be with the Executive Officer if he has been appointed and the keys of the other lock shall be with the Chairman, Board of Trustees or if there is no Chairman with any one of the Trustees including the hereditary trustee as appointed by the appropriate authority.(4)When there is no Executive Officer, the keys of one lock shall be with the Chairman, Board of Trustees and the keys of the other lock shall be with any one of the trustees (hereditary of non-hereditary) approved by the appropriate authority. If there is no Chairman, but more than one trustee, the keys of each lock shall be with two different trustees (hereditary or non-hereditary) as may be approved by the appropriate authority.(5)If there is only one trustee and if there is no Executive Officer, the key of one lock shall be with the trustee (hereditary or non-hereditary) and the keys of the other lock shall be deposited in the office of the appropriate authority.(6)Every permanent hundial or receptacle shall be opened once in a month where the monthly collection from the hundials and receptacle is Rs. 5,000 (Rupees five thousand only) and more and in other cases as often as may be necessary. The hundials shall be opened and the cash or other valuables in them shall be counted or accounted in the presence of an officer of the department deputed by the appropriate authority.Notice of the proposal to open the hundials shall be given to the appropriate authority at least two weeks before the date of opening. The hundials shall, after the opening of each lock, be locked in the presence of the Chairman, Board of Trustees or other trustees including the hereditary trustee, as the case may be, the Executive Officer and the officer of the department authorised by the appropriate authority and sealed with the departmental seal by the said officer.
