Section 96E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
96E. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)The Rehabilitation Grants Officer shall issue a notice in R.G. Form 31 to the intermediary directing him to take delivery of bonds and/or receive payment in cash on a specified date. On the date so fixed the Rehabilitation Grants Officer shall deliver the bonds and/or make payment in cash through voucher in R.G. Form 33 to the intermediary or his duly authorized agent and take signature of the recipient in token of receipt on the voucher and/or on R.G. Form 35, as the case may be. The receipt in R.G. Form 35 shall be filed along with the file of the intermediary.(2)If the notice has been duly served and the intermediary does not appear either in person or through a duly authorized agent to receive the bonds until three years have elapsed from i he date for which the notice was served, the bonds shall be returned to the Public Debt Office by the Treasury or Sub-Treasury Officer along with Schedule in R.G. Form 38 on the receipt of advice from the Rehabilitation Grants Officer or an officer appointed to function on his behalf under sub-rule (3).(3)In case the Rehabilitation Grants Officer ceases to function before the expiry of the said period the undelivered bonds shall be transferred to the custody of the officer authorized by the Collector on his behalf. The latter shall then perform all the duties laid down herein for Rehabilitation Grants Officer.(4)In case any bond remains unclaimed for three years from the date fixed for delivery, the Schedule in R.G. Form 38 shall be prepared in triplicate and two copies along with the unclaimed bonds shall be transmitted to the Public Debt Office, which shall, after verification, return one copy duly acknowledged to Treasury or Sub-Treasury Officer.(5)When bonds are returned to the Public Debt Office under sub-rule (2) an entry in respect of the same shall be made in the register m R.G. Form 28 in the remarks column, and the serial number of the bonds shall be entered in the register in R.G. Form 32 and entries made also in Column 20 of the said register. On receipt of acknowledgment from the Public Debt Office entries shall also be made in Columns 21 and 22 of the register in R.G. Form 32.]
