Section 39(4) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(4)A register shall be maintained in Form XV in two parts in the Treasury where bonds are stocked. Part I shall be decided into separate portions for bonds of each denominations and the serial number of bonds received shall be entered in it immediately on receipt thereof and entries in column 6 to 9 made on issue of the bonds to the Collector or in case of return to the [Public Debt Office, Jaipur] [Substituted by No. F. IC(2) Revenue 1/A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary , dated 23.8.1962.]. In case a bond is re-deposited in the Treasury doublelock, it shall again be entered in the columns for receipts. Entries in this register shall be made on each working day on which any bond was received or delivered or transmitted.
