- The following registers shall be kept under these rules :[((1) The Central Nazir and the Deputy Central Nazir shall keep for each court for which he is Receiving Officer, a separate set of the following registers : [Substituted by Notification No. 443/VIII-b-91, dated 17-9-1973, published In U. P. Gazette, Part II, dated 29th September, 1973.]Register of Receipts and Deposits (Form No. 35).Register of Repayments of Deposits (Form No. 37).Register of Fines, Stamp-duty and Penalties realized (Form No. 39).Cash-book (Form No. 41).Pass-book (Form No. 42).Register of Petty Receipts and Repayments (Form No. 43).In addition to the above, [the Central Nazir shall keep] for all Courts one single Register of Intestate Property (Form No. 40)].(2)Such Officer of his court as the Judge of the District Court may appoint shall keep in Hindi :(a)For the District Court and all the courts subordinate to the District Court, a single set of the following registers :Register of Receipts of Deposits (Form No. 36).Register of Repayments of Deposits (Form No. 38).(b)For the District Court only Cash-book.(3)The following registers shall be kept by clerks of Courts of Small Causes :Register of Receipts and Deposits (Form No. 35).Register of Repayments of Deposits (Form No. 37).Register of Fines, Stamp-duty and Penalties Realized (Form No. 39).Register of Petty Receipts and Repayments (Form No. 43).Cash-book (Form No. 41).Pass-book (Form No. 42).The same registers shall be maintained in outlying Munsif's Courts; the Register of Receipts of Deposits by the Munsarim, the other registers, the Cash-book and the Pass-book by the Nazir.
