(1)All forms and registers prescribed under the Rules or these Bye-laws to be maintained or executed by the persons licensed shall be serially numbered and properly bounded in books of at least one hundred or multiples thereof. The Heap Register maintained for seasonal markets shall contain 25 pages.No such form or register shall be valid for use unless first or last page of the same is signed, stamped and dated by the Secretary or any officer authorised by him in this behalf, and each page of such form or register where the stamp of the Committee, is maintained for such purpose.That book number, serial Number, name of firm, licence number and date of validity shall be written on every page of all forms and registers prescribed under the rules of these Bye-Laws to be maintained or executived by the persons licenced.(2)A Market Committee shall keep a record of forms and registers stamped and signed by it under sub-clause (1) in the Form 'E' annexed with these Bye- laws.(3)The Committee may arrange for the supply of forms if the dealers give in writing to do so.(4)Forms I, J and M books may be sold to any licensee in any number, but the licensee shall put into use only one book at a time and forms written in serially numbered order of the book.
