Section 93(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)[ Procedure at Sub-treasuries. - If an annuity roll is made payable at a Sub-treasury, the Treasury Officer shall forward the same to the Sub-treasury Officer concerned. The Sub-treasury Officer shall make out a complete copy of the treasury-half under his signature, take out the specimen signature or the thumb-impression attached to it, paste it on the sub-treasury half prepared at the Sub-treasury, make relevant copies from the annuity roll in a register in R.G Form 24, and shall paste the Sub-treasury-half in a separate guard file in which an index shall be provided in the beginning. After the first payment of annuity has been made and the fact of payment recorded on the Treasury-half and the complete copy, the Sub-treasury Officer shall return the Treasury-half to the Treasury Officer for his record. The complete copy of the Treasury-half shall also be sent to the Treasury Officer along with the Treasury-half and after the Treasury Officer has satisfied himself about the correct preparation of the said copy return the same to the Sub-treasury Officer after attesting the same.] [Added by Notification No. 3507/I-A-280-D-60, dated 20.08.1963.]
