Section 96(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)After the amount of rehabilitation grant payable to an intermediary has been finally determined the entries made in the register in R.G. Form 12 and R.G. Form 32 the Rehabilitation Grants Officer shall have an indent for bonds in R.G. Form 28 prepared in quadruplicate, showing the denomination and number of bonds payable to each intermediary. The Rehabilitation Grants Officer shall fill in Columns 1 to 13 only and sign and seal each copy after satisfying himself that the entries have been correctly shown therein and shall enter in words in his own handwriting the total value of bonds indented, both in the original and copies thereof. He shall despatch three copies to the Public Debt Office, Lucknow, for compliance and retain the original which shall be maintained in the form of a bound register supplied to him, each page whereof shall be numbered. The copies shall be prepared on spare sheets of form supplied separately and each such copy shall bear the page number of the original form from which it has been prepared.
