(1)The receipt shall be in books of 100 each and shall be kept in the custody of the Tehsildar who shall be personally responsible for their safe keeping. Every foil of the receipt book shall bear the stamp of the tehsil.(2)The Tehsildar shall maintain a stock account of all the receipt books received in his tehsil and shall be personally responsible for their safety and distribution to the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.].(3)The Tehsildar shall obtain the agricultural of the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] in the stock account book for all the receipt books issued to him. The receipt books issued to the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] will be serially numbered and before issue the Tehsildar or the Naib-Tehsildar shall count the number of receipts in each book and endorse on the cover "This book contains receipt forms".(4)No [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] may have in his possession at one time more than two receipt books. He shall use only one book at a time and shall not issue receipts from another book until the one in use is finished. When a receipt book is finished it must be deposited at the next visit to the tehsil. A1 unused or partly used receipt book must be returned to the Tehsildar by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73-Revenue E.S.H. 891-901, dated 27.9.1976.] when he vacates his appointment for any cause.
