(1)The Public Debt Officer, [Patna] [Substituted by Notification No. 339-LR, dated 14.1.1960.] shall on receipt of the Indent [in triplicate]4 supply the Bonds indented for the Treasury Officer concerned, together with a covering Schedule in duplicate, in From N(2). The Public Debt officer shall, at the same time, send an intimation of despatch of the Consignment to the Treasury Officer separately. On receipt of the consignment, the Treasury Officer shall after proper verification of its contents, retain one copy of the covering Schedule in a Guard file in order of receipt and return the other copy immediately to the Public Debt Office [Patna] [Substituted by Notification No. 339-LR, dated 14.1.1960.], with an acknowledgement which shall be duly signed and sealed by him.(2)[ The Public Debt Office, Patna shall also forward two copies of the said covering Schedule to the Government of Bihar in the Finance Department who will send one copy to the Revenue Department (Land Reforms Section) for information and record. At the same time the Public Debt. Office, Patna shall forward two copies of the indent to the Indenting Collector and the Compensation Officer concerned after entering in columns 9 and 10 the particulars of the Bonds issued. The Collector as well as the Compensation Officer will, on receipt of the copies of indent each enter the particulars thereof in columns 7 to 10 and put his signature in column 11 of the Register of indents for Bonds, [Form N(1)] maintained by him.] [Substituted by Notification No. 339-LR, dated 14.1.1960.]
