Section 33(1) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(1)After the amount of compensation (including rehabilitation grant) payable to an intermediary has been finally determined, and entries made in the registers in Forms XVII and XVII-A (Forms XVII and XVILA) the Collector of the district, shall have an indent for bonds in form XIII (Form XIII) prepared in [four copies] [Substituted by Notification No. F. 1 (152) Revenue A/59, dated 12.6.1959-Published in Rajasthan Gazette, Part 4-C, dated 9.7.1959.] showing the denomination and number of bonds payable to each intermediary. The Collector of the district, or an officer duly empowered by him in this behalf shall fill in columns 1 to 17 only and sign and seal each copy after satisfying himself that the entries have been correctly shown therein and shall enter in words to his own handwriting the total number of bonds indented, both in the original and copies thereof. He shall despatch [three copies] [Substituted by Notification No. 1 (152) Revenue A/59, dated 4.3.1960-Published in Rajasthan Gazette, Part 4-C, dated 14.7.1960.] to the [Public Debt Office, Jaipur] [Substituted by Notification No. F. 1 C(2) Revenue 1 A/62, dated 18.7.1962, Published in Rajasthan Gazette, Part 4-C, dated 23.8.1962.] for compliance and retain the original which shall be maintained in the form of a bond register, each page whereof shall be numbered. The copies shall be prepared on spare sheets of forms and each such copy shall bear the page number of the original from which it has been prepared;
