Section 18 in The Punjab Town Improvement Trust Rules, 1939
18.
This register will be maintained in form No. 2 scheme-wise. As soon as any property vests in the Trust, a detailed account of the movable portion thereof, or in other words the materials comprised in the property, must be entered in the materials register in order that a watch may be kept on the disposal of such movable property. When any such movable property is sold or utilized on construction by the Trust, the fact should be noted in the materials register and reference to the accounts registers in which the credit is shown should be noted in the remarks column of the materials register (form No. 2). Where the price for acquisition is based on rent and the property is auctioned standing within three months, the filling up of column 3 in form 2 is optional.Demand and collection register for temporary rents and other non- recurring demands
