Section 156(2) in The Delhi Land Reforms Rules, 1954
(2)When the Naib Tehsildar visits the circle of a [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.] which is distant from the Tehsil he may take charge of the money collected by the [bailiff] [Substituted by Notification F. 4 (Rectt)/73 Revenue E.S.H. 891/901, dated 27.9.1976.].Where he does so he shall enter the amount in column 4 of the case book in L.R. Form 35 and sign column 6 thereof in token of receipt. The Naib Tehsildar shall deposit the money received by him in the Reserve Bank of India through the Tehsil by the next working day or on his return to Tehsil.
