- A stock-book of non-saleable printed forms shall be maintained by the Munsarim of each court in the prescribed form (Reg. 76). A separate page shall be given to each form in the use in the Court; the balance shall be struck after each transaction, and the balance on 30th June and 31st December of each year shall be verified by counting the forms on the racks or in the presses, and a note of the verification made on each page of the stock book on the pages relating to those forms of the which a stock is in hand.
