Section 92F(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)When it is necessary that an annuity roll should be renewed, an application for the renewal shall be made by the Roll-holder to the Treasury Officer stamped with a court-lee label of Re. 1 or if the case falls under Rule 92-D (a) on water-marked paper without any court-fee, showing the reasons for renewal and containing the particulars of the roll required for renewal, and the period and date up to which payments have been drawn by him. In case falling under sub-rule (a) and (b) of Rule 92-D the roll shall be attached to the application.
