Section 92F in U.P. Zamindari Abolition and Land Reforms Rules, 1952
92F. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
(1)When it is necessary that an annuity roll should be renewed, an application for the renewal shall be made by the Roll-holder to the Treasury Officer stamped with a court-lee label of Re. 1 or if the case falls under Rule 92-D (a) on water-marked paper without any court-fee, showing the reasons for renewal and containing the particulars of the roll required for renewal, and the period and date up to which payments have been drawn by him. In case falling under sub-rule (a) and (b) of Rule 92-D the roll shall be attached to the application.(2)[ In the case of an annuity roll payable at a sub-treasury, the application for its renewal shall be made to the Treasury Officer through the sub-treasury concerned in the manner prescribed in sub-rule (1).](3)[] [Renumbered by Notification No 3507/I-A-280-D-60, dated 20.08.1963.] In case a roll has been lost or stolen, the holder shall report the loss to the police and attach a copy of the report made by him with his application for issue of a duplicate annuity roll.]
