Section 304(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(d)The [Chairman] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] and members of the [Land Management Committee] [Substituted by Notification No. 9203(1)/I-A-463-1953, dated 11.02.1953.] [shall be jointly and severally responsible for the safe custody and transmission of the amount from the village to the treasury or sub-treasury; and
