430. All property forwarded under Rule 427 shall be accompanied by an extract from the roznamcha relating to it, with an inventory in Form A and the memorandum reproducing the description and value of the articles as given in columns 6 and 7 of the inventory. The nazir on receiving the property shall satisfy himself that it corresponds with the description given in the inventory and shall then endorse a receipt on the memorandum and give the memorandum to the police officer who brought it.
Note. - The term "nazir" includes in the Central Provinces the naib-nazir of a tahsil, and in Berar the criminal clerk of a tahsil in charge of unclaimed and intestate property.
