Section 96B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Public Debt Office shall on receipt of the indent in triplicate, retain one copy thereof and forward another copy together with the consignment of bonds indented to the Treasury or Sub-Treasury Officer of the tahsil to which the indent relates and the remaining copy to the Treasury Officer with the enfacement advice, after entering in Columns 14 to 22 of indents, the particulars of bonds issued.
