Section 96B(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Immediately on receipt of the consignment of bonds and the indent, the Treasury or Sub-Treasury Officer shall verify the contents of the consignment and bonds filling in Column 23 and signing in Column 24 of the indent, return the duplicate copy of the intimation in R.G. Form 28-A to the Public Debt Office with acknowledgement of the receipt of bonds record thereon and keep the copy of the indent in a guard file in order of receipt.]
