Section 80(4) in The Delhi Land Reforms Rules, 1954
(4)No [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] may have in his possession at one time more than two receipt books. He shall use only one book at a time and shall not issue receipts from another book until the one in use is finished. When a receipt book is finished it must be deposited at the next visit to the tehsil. A1 unused or partly used receipt book must be returned to the Tehsildar by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] when he vacates his appointment for any cause.
