- The stock of forms kept by each Sessions Judge and District Magistrate shall be placed under the charge of a ministerial officer appointed for that purpose and such officer shall keep up a stock-book in State Form No. 175 as prescribed under Paragraph 50 of the Printing and Stationery Manual.In the stock-book a separate page shall be given to each form in use in the Courts. Whenever any forms are received from the press or returned by a Court, entries shall be made in Columns 1, 2 and 4 of the stock-book ; whenever forms are issued, entries shall be made in Columns 1, 3, 4, 5, 6 and 7 of the stock-book ; the balance shall be struck after each transaction, and the balance on the 30th June and the 31st December of each year shall be verified by counting the forms on the racks or in the presses, and a note of the verification made on each page of the stock-book.
