Section 96D(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)The Rehabilitation Grants Officer shall on each day of issue of the bonds take the indent register in R.G. Form 28 to the Treasury/Sub-Treasury and draw on the basis of entries in the said register, such of the bonds as are to be issued on that date and sign the Treasury/Sub-Treasury double-lock Register in R.G. Form 30 in part I against each entry of issue and he shall also sign against each entry of issue in Part II of the same register. He shall not, under any circumstances retain any undisposed of bonds, overnight, or allow them to pass into hands of an official. Where any bond is not disposed of during the day, it shall be re-deposited in the Treasury/Sub-Treasury double-lock on the same day.
