Section 42 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
42. Distribution of bonds.
(1)The Collector of the district in which the abolished estate is situated, shall issue a notification in Form XVI (Form XVI) directing the intermediaries to take delivery of bonds and/or receive payment in cash on a specified date, and post the notification on the notice board of his office. If such intermediary/intermediaries fail to turn up in compliance with the notification on the date specified therein, he shall issue a notice in Form XVIA (Form XVIA). On the date so fixed the Collector shall deliver the bonds and/or make payment in cash through voucher in Form XX (Form XX) to the intermediary/intermediaries or his/their duly authorised agent/agents and take signatures in taken or receipt in the voucher and/or on Form XXI (Form XXI), as the case may be. The receipt in Form XXI (Form XXI) shall be filed along with the claim of the intermediary.(1A)[ If the intermediary to whom compensation is payable under the Act, and in whose name the bonds were indented, dies before the full payment of such compensation, and the distribution of such bonds to him, the Collector may order the disbursement of the bonds to be made to the person or persons found by the Collector upon enquiry as required by Section 20 of the Act, and Rule 21 of the rules to be entitled to receive the compensation,and the Collector shall make the following endorsement on the bonds, namely:-"Please pay to Shri/Sarvashri............... being the heir/heirs of the deceased Zamindar/Biswedar,Shri................. according to his personal law."Dated............Signature of the CollectorDistrict.....................](2)When final order determining the compensation is issued under Section 18 of the Act on the date subsequent to the issue of the notification mentioned under sub-rule (1), notice in duplicate in Fox-m XVI-A (Form XVI-A) shall be issued by the Collector, one copy of which shall be handed over to the intermediary and the other copy duly signed by him, shall be kept for record.(3)If the notice or notification has been duly made and the intermediary does not appear either in person or through a duly authorised agent to receive the bonds and three years have elapsed from the date for which the notice or notification was made, the bonds shall be returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C Extraordinary dated 23.8.1962.], by the Treasury Officer along with schedule in Form XIX (Form XIX) on the receipt of advice from the Collector or any officer appointed to function on his behalf under sub-rule (4).(4)In case the Collector cease to function as the distributing authority for the bonds before the expiry of the said period, the undelivered bonds shall be transferred to the custody of the officer authorised by the Government in this behalf. The later shall then perform all the duties laid down herein for the Collector.(5)In case any bond remains unclaimed for three years from the date fixed for delivery, the schedule in Form XIX shall be prepared in triplicate by the Treasury Officer and copies alongwith the unclaimed bonds shall be transmitted to the [Public Debt Office, Jaipur) which shall, after verification, return one copy duly acknowledged to the Treasury Officer and send one to the Collector of the district.(6)Where bonds are returned to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.][Substituted vide Notification No. F. 1(23) Revenue A/66, dated 7.5.1966-Published in Rajasthan Gazette Part IV (Ga), dated 7.7.1966 page 216.] under sub-rule (3), an entry in respect of the same shall be made by the Collector in the register in Form XIII in the remarks column on the basis of the acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] in Form XIX and serial number of the bonds shall be entered in the register in Form XVII A and entries made also in columns 19 & 20 of the said register. On receipt of an acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.] entries shall also be made in columns 21 to 23 of the register in Form XVII-A. Similar entries in Form XIII shall be made by the Collector, on receipt of the acknowledgment from the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1C(2) Revenue A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary dated 23.8.1962.].
