Section 37(5) in The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963
(5)In order to prevent erroneous payment of instalment of Bonds not enfaced for payment at the particular Treasury specified in the bond, special care should be exercised in the maintenance of register in Form LCN (15-A). When a bond is transferred for payment to another Treasury, the Treasury Officer will at once note that fact in Column 12 of the register in Form LCN (15-A) and shall not thereafter pay any instalment of such Bonds.
