Section 96B in U.P. Zamindari Abolition and Land Reforms Rules, 1952
96B. [ [Substituted by Notification No. 1583(A)/I-A-610-1960, dated 20.11.1961.]
(1)The Public Debt Office shall on receipt of the indent in triplicate, retain one copy thereof and forward another copy together with the consignment of bonds indented to the Treasury or Sub-Treasury Officer of the tahsil to which the indent relates and the remaining copy to the Treasury Officer with the enfacement advice, after entering in Columns 14 to 22 of indents, the particulars of bonds issued.(2)The Public Debt Office shall also send an intimation of despatch of the consignment in R.G. Form 28-A. to the Treasury or Sub-Treasury Officer in duplicate and endorse one copy thereof to the Rehabilitation Grants Officer concerned.(3)Immediately on receipt of the consignment of bonds and the indent, the Treasury or Sub-Treasury Officer shall verify the contents of the consignment and bonds filling in Column 23 and signing in Column 24 of the indent, return the duplicate copy of the intimation in R.G. Form 28-A to the Public Debt Office with acknowledgement of the receipt of bonds record thereon and keep the copy of the indent in a guard file in order of receipt.]
