(ii)[ With a view to improving the check which excise inspectors] [For Haryana read 'Treasury officer or Assistant Treasury Officer where sub-treasury exists' see Haryana Notification No. GSR 50/C.A. 2/99/Section 74/83 dated 20.7.1983.] are required to exercise over the registers of stamps received and sold by licensed stamp vendors, stamp vendors should be required to submit a duplicate indent for the stamps which they wish to buy and a copy of the indent showing the number, denomination and value of the stamps supplied should be signed by the treasurer and sent by him to the excise inspector who is responsible for the supervision and check of stamp vendors' registers. These duplicate indents should be destroyed at the end of the financial year.
