(4)The person who undertakes the custody of any movable property under sub-section (3) shall execute a bond (supurdnama) in the prescribed form (which shall be exempt from stamp duty) and shall preserve and maintain such property and produce it whenever required. The supurdar shall be liable for all damages or loss caused to the property given in his custody or for failure to produce it when required. Such damages or loss shall be determined by the Sub-Divisional Officer and shall be recoverable from the supurdar as arrears of revenue.
