- Every civil court will be furnished by the Superintendent, Printing and Stationery, U. P. Allahabad, with a printed form of indent for printed non-saleable forms. State Form No. [176] [Substituted by Notification No. 101/VIII-b-1, dated 28-2-1962, published in U. P. Gazette, Part II, dated 9-6-1962.].Non-saleable forms shall be obtained in the following manner :-In courts subordinate to the court of District Judge the indent shall be prepared under the supervision of the Presiding Judge and shall be submitted to the District Judge not later than 15th January. Forms enough to last for a whole year and to leave a margin of three months' consumption at the end of that year shall be entered in the indent. When forms are published in books, the number of books should be stated.The District Judge, having received the indents for ail courts subordinate to him, shall despatch them with the indent for his own court in time to admit of their reaching the High Court by the 1st March.Forms for courts at headquarters will be sent, separately packed and labelled for each court, to the District Judge. Forms for subordinate outlying courts located at places remote from a railway will be sent to the District Judge or to some Munsif on a line of railway, who will cause them to be forwarded to such courts in the manner, he may consider most convenient and economical. Outlying subordinate courts located on or near a line of railway will receive their forms direct from the Press.
