Section 18(3) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
(3)The Collector or an officer duly authorised by him in this behalf shall, on each day of the issue of the bonds, take the indent file in Form No. 13 and draw on the basis of entries in the said file, such of the bonds as are to be issued on that date and sign the Treasury double lock Register in Form No. 15 in Part I against each entry of issue and he shall also sign against each entry of issue in Part II of the same Register. He shall not, under any circumstances, retain any undisposed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited into the Treasury double lock the same day.
