Section 34 in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
34. Deposit of Bonds in Treasury.
- The Treasury Officer shall deposit the Bonds when received, in the Treasury under double lock and send an intimation of the receipt of the particular indent to the Collector. In case of non-compliance of an indent in full, the Collector will correspond in the matter with the Public Debt Office, Patna.(2)There should be an independent half-yearly physical verification of Bonds stocked in the Treasury either by the Collector of the district or the Additional Collector himself or by an Officer unconnected with the treasury to be nominated by the Collector of the district for the purpose. The date and result of verification indicating therein, the number of Bonds received and issued to the Collector of the area concerned and the balance still in the Treasury should be recorded under the signature of the verifying officer in the Stock and Issue Register prescribed under sub-rule (3) and reported, to the Government in the Finance Department and also to the Reserve Bank of India.(3)The Treasury Officer shall maintain a Stock and Issue Register of Bonds in Form LCN (16) containing an account of receipts, issues and balances. The closing balance should be struck on each day on which there is a receipt or issue, and should be signed by the Treasury Officer. The register should be kept along with the Bonds in the double lock.
