Section 7 in The Administator-General's (United Provinces) Rules, 1929
7. Safe custody of valuables and documents.
- There shall be maintained in the office of the Administrator-General a room which shall be provided with iron safes for the safe custody till they are sent to the Bank of all cash, currency notes and other securities and other assets, such as jewels, ornaments and articles of a like nature and also title deed and other documents belonging to the estates, and the keys of such room and safe shall be kept in duplicate one set in the possession of the Administrator General and the other set in the Bank. All jewels, ornaments and other articles of a like nature which are of any substantial value shall, as soon after their receipt as parcticable be listed in the register of reserved articles and valued by a competent valuer to be selected by the Administrator General and when this is done they shall be lodged immediately in the Bank for safe custody.
