- As required by Paragraph 37 of the Printing and Stationery Manual, the indent for printed forms shall be prepared in State Form No. 173. The forms shall be carefully filled up and the numbers of forms indented shall not be more than arc sufficient to keep a stock throughout the year for which the supply is required and to leave a margin of three month's consumption at the end of that year. The entries in Columns 2 to 5 of the form shall be checked by the officer himself by comparison with the statistics (if any), showing the number of incidents each year for which the form is used, or by a consideration of the form itself and the likelihood of the consumption suggested by the officer being a real consumption. The Sessions Judge shall include in his indent all forms required by every Court of Sessions in his Session Division and the District Magistrate, all forms required by every Magistrate or Bench in his district.
