Section 15(1) in The Punjab Land Reforms Rules, 1973
(1)The amount shall be paid by issuing vouchers in form 'D'. A book containing such vouchers shall be kept in double-lock by the Treasury Officer or Sub-Treasury Officer, as the case may be, and shall, on receipt of a demand in form 'E' be issued to the Collector or to an officer authorised by the State Government, who shall keep the book in his personal custody and shall before commencing the use thereof, send an intimation to the Treasury Officer or Sub-Treasury Officer, as the case may be, in form 'F'. Ordinarily, only one book shall be issued [at a time] [Added vide Notification dated 2.9.1987.] by the Treasury Officer or Sub-Treasury Officer to the Collector or to the officer concerned.
