- On receiving back the record the reader or the record-keeper as the case may be, shall make an examination as prescribed in chapter XI, Rule 106 and after filling up Columns [13 and 14] [Substituted by Notification No. 497/VIII-b-236, dated 23rd December, 1964, published in U. P. Gazette, Part I, dated 11th December, 1967, page 2670.] of the register of requisitions, Form No. 5, he shall file the requisition and the form for transmission with the record, and restore the record to its proper place.
