Section 8(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(c)Upon receipt of the requisition the Collector shall send an extract containing entries in Columns 1 to 10 and the balances of land revenue, etc. on the date of report under Column 11 of the said register. The extract shall bear the signatures of the Collector and the date of the report. Where no balance is outstanding in respect of an intermediary the Collector shall send a blank statement duly signed by him.
