Section 18(5) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(5)The Collector shall maintain a Register in Form No. 15-A and enter therein the particulars prescribed therein on each day on which bonds are withdrawn from the Treasury or deposited or redeposited therein. The Collector shall sign all the entries for each day and the Treasury Officer's signatures shall be obtained against each entry of deposit of bonds in the Treasury.
