(1)When the stock of saleable forms falls short of one-half of the quantity Fixed by the High Court as permanent advance, the District Judge shall take steps to recoup the shortage direct from the Superintendent, Printing and Stationery, Uttar Pradesh, Allahabad. He shall apply in Manual Miscellaneous Form No. 131-A (Recoupment Order of the Superintendent, Printing and Stationery. Uttar Pradesh, for saleable forms) furnishing the certificates mentioned therein.(2)Forms shall be sold at the rate of [nine rupees] [Substituted for the words 'rupees four and fifty paise' by Notification No. 530/VIII-b-206, dated 28-8-1984, (w.e.f. 8-12-1984).] per hundred to licensed stamp vendors, who may retail them to the public at the rate of [10 paise per form] [Substituted for '7 paise' by ibid.]. Forms shall not be sold in packets of less than hundred each unless the permanent advance of any particular form has been fixed at less than hundred. Receipt books of form Part V - No. 74 shall be issued only to Official Receivers at the rate of [Two rupees and seventy-five paise] [Substituted for 'one rupee and sixty-five paise' by ibid.] per book. The procedure herein contained for the supply of saleable forms to licensed stamp-vendors shall apply mutatis mutandis to the supply of receipt books to Official Receivers.(3)The licensed stamp-vendors shall not pay to the Nazir in cash the price of the saleable forms that they require, but they shall deposit the money in the treasury by means of treasury challans in duplicate. One copy shall be retained in the treasury and the other shall be returned to the stamp-vendors who shall submit it to the Nazir in lieu of the price of the forms received by them. Before signing the certificate mentioned in (1) above, the indenting officer shall verify the recoupment order and formally cancel the challans by writing across them "cancelled" in red-ink. The challans so cancelled shall be immediately consigned to the record-room where they will be retained till destroyed under the weeding rules.(4)The stock of saleable forms in hand on the 31st March, shall be examined and a statement in Form No. 145 sent by the indenting officers to the District Judge in no case later than the 15th April each year. These statements along with a similar statement relating to the Court of the District Judge shall be forwarded to the Superintendent, Printing and Stationery, Uttar Pradesh, Allahabad by the end of April each year.
