438. When the sum realized at a sale held under Rule 437, or other cash or property to which the District Judge's order under Rule 436 relates, is forwarded to the District Judge, it shall be accompanied by a chalan in Form D or E annexed, or by chalans in both of those forms, as the case may be. Each chalan shall be prepared in triplicate by the police; one copy shall be retained by them and two copies be sent to the District Judge, who shall return one signed by way of receipt.
