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State of Rajasthan - Section

Section 333 in The Rajasthan Revenue Courts Manual, 1956

333. Interpretation.

- In this Chapter 'Affidavit' includes a petition or other document required to be sworn, and 'sworn' shall include 'affirmed'.
Register No.Attendance Register for theOffice of......For the month of 19............[Rule 2] No. 1 [Part II]
Serial No. Name Designation Date Casual Leave Remarks
1 to 31
1 2 3 4 5 6
           
Register No.[Rule 9]CauseListDate...............Month..............Year........... No. 2 [Part II]
Serial Number Number and description of case Names of parties with District Names of the lawyers Purpose The place at which the case will be heard Remarks
1 2 3 4 5 6 7
             
Register No.Register of Petty receipts andRepayments[Rule 218] No. 3 [Part II]
Date Court S.No. Name of payer Name of parties Nature of receipt Amount
Rs. n.p.
1 2 3 4 5 6 7
             
Register No.Register of Records taken byPresiding Officer to their Residence[Rule 130] No. 4 [Part II]
Serial Number Kind of case Number and year of case Title of case Next date of hearing Date when the Presiding Officer took the record Date when the Presiding officer returned therecord Remarks
1 2 3 4 5 6 7 8
               
Register No.Register regarding result of thedecision of the appellateCourt to be sent to the lowercourt[Rule 139] No. 5 [Part II]
Serial Number No. and year of case Name of parties Subject Date of Decision of appellate court Result of Decision Name of lower Court to whom the result ofdecision communicated Date of communicating the result Remarks
1 2 3 4 5 6 7 8 9
                 
Register No.Process Register[Rule 220] No. 6 [Part II]
Serial Number Date of issue Court Number of case and names of parties Date of receipt for issue Date of fixed for returned to Nazir Date fixed for hearing Number of copies for service
Name of process Within five mile radius Outside five mile radius
1 2 3 4 5 6 7 8 9 10
                   
Amount paid to process server for disbursement Un-expended process money refunded by the processserver Remarks
Name of process server S.No. In register of Petty receipts andRepayments Amount as entered in register or Petty receiptsand Repayments Date of service Place of service S.No. In Register of Petty Receipts andRepayments Amount as entered in Register of petty Receiptsand Repayments Date of return of process to the Court of issue Signature of Official acknowledging receipt ofreturn of process (State the number of peons remaining un-employedat close of day after distribution of process)
11 12 13 14 15 16 17 18 19 20
                   
Register No.Process Servers Diary[Rule220] No. 7 [Part II]
Date Particulars of work and time spent thereon Signature of Nazir, (or of Patwari zamindar orany respectable person) Remarks
1 2 3 4
       
Register No.Register of Appeals fromdecrees[Rule 220] No. 8 [Part II]
Date of presentation of memorandum How instituted1. Originally presented2.Received by transfer3. Remanded4. Reviewed5. Revived Number of Appeal Name of applicant with description and place ofabode Name of respondent with description and place ofabode
1 2 3 4 5
         
Decree appealed from Judgment Appeal from appellate decree Remarks
Of what court Number of original suit Particulars Amount Date fixed for hearing Date Confirmed reversed or altered For what or amount Date of institution Date of disposal Judgment
6 7 8 9 10 11 12 13 14 15 16 17
                       
Register No.Register of Appeals from decreesdisposed of[Rule 220] No. 9 [Part II]
Serial Number Date Number of Appeal and names of Parties Value of appeal Date of institution Date of disposal Rejected
1 2 3 4 5 6 7
             
How disposed of
Dismissed Confirmed Moded Reversed Remanded Aggregate No. days appeal remained pending Amount of pleader's fees Whether higher than ordinary fee awarded Numbers of papers on the record Remarks
8 9 10 11 12 13 14 15 16 17
                   
Register of Decided Cases[Rule 220] No. 10 [Part II]
Serial Number No. and year of the case Name of parties Subject Date of decision with result Remarks
1 2 3 4 5 6
           
Register No.[Rule 218]Despatch Registerof the office of.....Dated …........... No. 11 [Part II]
Sectional Outward No. with case mark To whom sent Value of postage stamps affixed Remarks
1 2 3 4
       
Register No.General Outward Register[Rule218] No. 12 [Part II]
Date Outward No. To whom sent Brief contents of the letter Remarks
1 2 3 4 5
         
Register No.[Rule 218]Despatch Register(Local) No. 13 [Part II]
Date Number and date of paper Branch or section Description of paper or papers To whom addressed Acknowledgment of person receiving paper orpapers Remarks
1 2 3 4 5 6 7
             
Register No.[Rule 218]Despatch Register(Postal) No. 14 [Part II]
Date Number and date of paper Branch or section Description of paper or papers To whom addressed Weight of letter or parcel Value of postage stamps affixed Remarks
1 2 3 4 5 6 7 8
               
Register No.Register of MiscellaneousJudicial Cases not relating to other cases[Rule 218] No. 15 [Part II]
Date of institution How instituted i.e.1. Originally2. Receivedby transfer3. Remanded4. Cr. Review5. Revived Number of case Name, description and place of abode of plaintiffor applicant Name, description and place of defendant oropposite party Nature of case Date of disposal
1 2 3 4 5 6 7
             
Ex-party On admission of claim Compromised After full trial
Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending Judgment for plaintiff Judgment for defendant Aggregate number of days suits remained pending
8 9 10 11 12 13 14 15 16
                 
On reference to arbitration By transfer Appeal Appeal from appellate decree
Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending Number and Date of appeal Date and purport of Judgment in appeal Number and Date of appeal Date and purport of Judgment in appeal
17 18 19 20 21 22 23 24
               
Execution Return of execution Remarks
Number and date of application Date of order Against whom For what and amount, if any Amount of cost Amount paid with Court Arrested Minute of other return than payment or arrest anddate of every return
25 26 27 28 29 30 31 32 33
                 
Register No.Register of Receipts of Depositsin the Court of............19 …............[Rule 218] No. 16 [Part II]
Details of Deposits
Serial No. of deposits Date of deposit From whom received Name of Court ordering deposit Number and year of case Kind of case Title of case Nature of deposit Amount of deposit Initials of Munsarim Initials of Presiding Officer
1 2 3 4 5 6 7 8 9 10 11
                     
Details of Repayments
Number and date of repayment order Amount Initials of Presiding Officer Number and date of Treasury Advice list Number and date of repayment order Amount Initials of Presiding Officer Number and date of Treasury Advice list Number and date repayment order Amount Initials of Presiding Order
12 13 14 15 16 17 18 19 20 21 22
                     
Details of Repayments Balance carried to clearance register Laps and credited to Government Remarks
Number and date of Treasury advice list Number and date of repayment order Amount Initials of Presiding Officer Number and date Treasury Advice list Total repayment Date Amount Date Amount
23 24 25 26 27 28 29 30 31 32 33
                     
Register No.[Rule 218]Register ofExecution Application No. 17 [Part II]
Date of application Number of application in this register S.No. And year of institution Names of parties to the application Date of decree or order Name of Court which passed the decree Date of last preceding application, if any, forexecution Amount, Property, or other relief sought to beobtained by execution Cost incurred after institution of applicationnot in column 8 Amount, property or other relief obtained byexecution Amount, property or other relief obtained byexecution Date of disposal Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Register No.{|
Register of Revenue Appeals from| DecreesOrders| in the Court of
[Rule 218]| No. 18 [Part II]|}
No. of suit Date of institution Name of the Court whose decision appealed againsttogether with case No. of that court and date of judgments ororder Parties with particulars of suit or applications Amount of Court fee paid in appeal Date of hearing Date of judgment Brief abstract of judgment Order in Second appeal with date Order of Board of Revenue in Revision Remarks
1 2 3 4 5 6 7 8 9 10 11
                     
Register No.Register of Appealsunder........cases in the Court ofCollector.............forthe year...........19........[Rule 218] No. 19 [Part II]
No. of suit Date of instituted Parties with particulars of suit Court fee levied Date of hearing Date of judgment Brief abstract of judgment or final order First Appeal Second Appeal
Date Brief Abstract Date Brief Abstract
1 2 3 4 5 6 7 8 9 10 11
                     
Register No.Register showing theclassification and value of suits instituted[Rule 218] No. 20 [Part II]
Serial No. Date of Institution Plaintiff Defendant Value
1 2 3 4 5
         
Value not exceeding Rs. 10/- Value not exceeding Rs. 50/- Value not exceeding Rs. 100/- Value not exceeding Rs. 500/- Value not exceeding Rs. 1000/- Value not exceeding Rs. 5000/- Value not exceeding Rs. 10000/-
Suits for money or movables Title and other suits Suits for money or movables Title and other suits Suits for money or movables Title and other suits Suits for money or movables Title and other suits Suits for money or movables Title and other suits Suits for money or movables Title and other suits Suits for money or movables Title and other suits
6 7 8 9 10 11 12 13 14 15 16 17 18 19
                           
Register No.Memorandum Book of dates forCases[Rule 220]Cases fixed for hearing on..........day,the …..19.... No. 21 [Part II]
Serial No. Kind of case Original appeal etc. Number and year of case Plaintiff, Appellant or Applicant Defendant Respondent or Opposite party Name of pleader for Plaintiff, Appellant orApplicant Name of pleader for Defendant, Respondent orOpposite party Purpose for which case is set down for hearing Date to which adjourned, if case not disposed of Remarks
1 2 3 4 5 6 7 8 9 10
                   
Register No.Register of Proceedings taken in execution of orderreceived from the Board of Revenue for Rajasthan[Rule 220] No. 22 [Part II]
Serial No. No. and year of case Name of parties Subject Date Board's Order Particulars of orders Date of receipts of Board's order Proceedings taken in execution of order Remarks
1 2 3 4 5 6 7 8 9
                 
Register No.Register of sanctioned estimatesof copying charges for Maps, Plans, etc.[Rule 220] No. 23 [Part II]
Record from which copyrequired
S. No. of this register Number and date of copying application Name of applicant Kind of case Number and year Title Description of amp, to be copied plan etc. Amount of sanctioned estimate Signature of the Presiding Officer orOffice-in-Charge of the Copying Section Remarks showing when fee realised or applicationdismissed
1 2 3 4 5 6 7 8 9 10
                   
Register No.Register of Fines, Stamps, dutiesand penalties levied[Rule 220] No. 24 [Part II]
Serial No. Number and year of Case Names of Parties Subjects Date of decision Fine/penalty/Stamp duty imposed Name of the person on whom fine/penalty/Stampduty imposed Date of recovery Remarks
1 2 3 4 5 6 7 8 9
                 
Register No.Register of Application forcopies[Rule 220] No. 25 [Part II]
Serial Number Date of application Value of Court fee on Copying folios filed Name of applicant Whether Paper or papers of which copy applied for Particulars of record from which copy appliedfor
Ordinary Urgent Party Stranger Kind of case No. and year of case Time of case
1 2 3 4 5 6 7 8 9 10 11
                     
Value of court fee on application for copy Date and hour when application received by theRecord Keeper on clerk in-charge of record Date and hour when record was received by theHead Copyist Date and Hour when record was returned by theHead Copyist Last date fixed for delivery of copy Date on which notice is any regarding preparationof copy pasted on Notice Board Name of Copyist Date of delivery of copy Remarks
12 13 14 15 16 17 18 19 20
                 
Register No.Register of Inspection ofRecords[Rule 220] No. 26 [Part II]
Serial Number Date of application Value of stamp on application Name of applicant Whether the Applicant is Particulars of the record of which inspection issought
A party or his agent A Stranger Of what Court Kind of case Number and year of case Title of case Date of decision
1 2 3 4 5 6 7 8 9 10 11
                     
Date and hour when application received byOfficer-in-Charge of record Date and hour of receipt of record by Inspectionclerk Inspection made on Date and hour of return of record by Inspectionclerk Acknowledgment by Record Clerk Remarks
12 13 14 15 16 17
           
Register No.T.A. Bill Register[Rule220]Court of …..........................BudgetAllotment …............. No. 27 [Part II]
No. Date Brief Particular Amount Amount passed in Audit Balance of Allotment Remarks
1 2 3 4 5 6 7
             
Register No.Day Book[Rule 220] No. 28 [Part II]
Serial Number Date of receipt of file Date of decision Designation of officials from whom received Description of case with serial number inmislband register Number and name of mauza Date of return for correction by Ahalmads Signature of receipient Date of receipt after correction Signature of Record-Keeper Remarks
No. Description No. Description
1 2 3 4 5(a) 5(b) 6(a) 6(b) 7 8 9 10 11
                         
Register No.Register of Court Fees and Process-fees[Rule 220] No. 29 [Part II]
  Court fees
Date Number of case and names of parties Description of paper Names of Payer On plaint memorandum of appeal On copies and translations On probates certificates and letter ofadministration Other court fees Total
1 2 3 4 5 6 7 8 9
                 
Process Fee
Summons or notices to defendant or respondent Summonses to witness Warrant of arrest Other Process Emergent Commissioner's Fee Order of attachment In respect of services of attaching officer In respect of order of sale Sale fee Poundage Other fees Total
10 11 12 13 14 15 16 17 18 19 20 21 22
                         
Inspection fees Search fees Grand Total Signature of the person to whom the paper wasdelivered Refund Remarks
Number and date of certificate Name of fees refunded Amount
23 24 25 26 27 28 29 30
               
Register NoStock Book of StationeryArticles[Rule 220] No. 30 [Part II]
Date Particulars Number received Number issued Closing Balance Signature of recipient Remarks
1 2 3 4 5 6 7
             
Register NoRegister of Casual Leave[Rule220]Leave taken during the year No. 31 [Part II]
Serial Number Name of the Official   Remarks
14 13 12 11 10 9 8 7 6 5 4 3 2 1
1 2 3 4
       
Register NoService Postage Stamp AccountBook[Rule 220] No. 32 [Part II]
S. No. Date To whom despatched No. and date ofletter Value of postagestamps affixed Signature of Despatch Remarks
1 2 3 4 5 6 7
             
Register NoStationery Register[Rule 220] No. 33 [Part II]
Date Receipt issue Invoice or Bill number in case of receipts Articles of Stationery  
                       
1 2 3 4 5
         
Register NoRegister of Contingentcharges[Rule 220] No. 34 [Part II]
Date To whom paid propriation for each head No. of sub voucher and contingent abstract   Un-usual Charges Total of each contingent abstract Total of each month's bill Date of detailed bill Date of admission with initial
Description Amount
1 2 3 4 5 6 7 8 9 10
                   
Register NoAcquittance Roll of ….......for19......[Rule 220] No. 35 [Part II]
Serial Number Name Designation Rate of pay Net amount payable Name of month Name of month Name of month
Amount Receipt Amount Receipt Amount Receipt
1 2 3 4 5 6 7 8 9 10 11
                     
Register NoRegister of Criminal Suitsdisposed of[Rule 220] No. 36 [Part II]
How disposed of
Serial Number Date Number of suit names of parties Value Date if institution Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending
1 2 3 4 5 6 7 8 9
                 
How disposed of
Ex-parte On admission on claim Compromised After full trial On reference to arbitration By transfer
Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending Judgment for plaintiff Judgment for defendant Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending Number Aggregate number of days suits remained pending
10 11 12 13 14 15 16 17 18 19 20 21 22
                         
Number disposed of at disposed at first hearing Number of adjournments if any Number of parties examined Number of Witnesses Number of papers on the record Remarks
Summoned
Ordered to attend personally Of those entered in column 22 Other than those entered in column 22 Summoned dasti Summoned through court Examined
23 24 25 26 27 28 29 30 31 32
                   
Register NoRegister of ExecutionApplication[Rule 220] No. 37 [Part II]
Date of application Number of application in this register S. No. and year of institution Names of parties tothe application Date of decree or order Name of Court which passed the decree Date of last preceding application, if any, forexecution Amount,Property, or other relief sought to beobtained by execution Cost incurred after institution of applicationnot in column 8 Amount, property or other relief obtained byexecution Amount, property or other relief not obtained byexecution Date of disposal Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Register NoRegister of Execution ApplicationDisposed of[Rule 220] No. 38 [Part II]
S. No. Date of disposal No. of application and name of parties Whether decree or order was transferred Whether the application was wholly infructuous Whether satisfaction was obtained in full Whether satisfaction was obtained in part Whether satisfaction was obtained through Court Whether adjustment was made
To another Court To Collector
1 2 3 4 5 6 7 8 9 10
                   
Whether satisfaction was obtained with the issueof process Whether satisfaction was obtained without theissue of process Amount realized Whether the judgment debtor was imprisoned Whether the judgment debtor was arrested butreleased without imprisonment Whether the judgment debtor's salary was orderedto be withheld Whether the judgment debtor's other movableproperty
With the issue of process Without the issue of process Was sold Was attached but subsequently released
11 12 13 14 15 16 17 18 19
                 
Register NoRegister of requisition forrecords[Rule 220] No. 39 [Part II]
Serial Number Date of receipt of requisition No. and date of requisition Name of Court sending for record Particulars of case for which required Particulars of record requisitioned
No. and year Title Kind of case Date of hearing Of what Court No. and year of case Kind of case Title Date of disposal
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Date by which record is required Date of transmission of record No. and Date of despatch register Date of return of record Date of restoration of record to bundle Remarks
14 15 16 17 18 19
           
Register NoCash Book (General)[Rule 220] No. 40 [Part II]
In the Court of …......................... Month of ….......................
Receipts Payments
Date Number of receipt where necessary Particulars Pay Allowances Contingencies Miscellaneous Total Classification
In recoupment of permanent advance Advance payments
1 2 3 4 5 6 7 8 9 10
                   
Date Sub-Vouchers Numbers Particulars Pay Allowances Contingencies Miscellaneous Total Classification
Out of permanent advances Out of money drawn in anticipation of payment
11 12 13 14 15 16 17 18 19 20
                   
Register NoRegister of Circulars[Rule220] No. 41 [Part II]
Serial Number No. and date of circular Name of Court from where the circular issued Subject No. & year of the file in which the Circularis placed Page of the file on which the circular isavailable Remarks
1 2 3 4 5 6 7
             
Register No.Register of ReturnedDocument[Rule 220] No. 42 [Part II]
Serial Number Name of court in which document filed Number and year of case Kind of case Names of parties Description of document with date Names of parties to or named in the document Date when document filed Date of order for return Date of actual return
1 2 3 4 5 6 7 8 9 10
                   
Signature of Officer ordering return Name of party whom document returned Signature of the person receiving the document Signature of witnesses before whom documentreturned and who identified the recipient Signature of official making return Whether certified copy of document wassubstituted for original Remarks
11 12 13 14 15 16 17
             
Register NoRegister of Repayments of Depositsof the Court of …............19......[Rule 220] No. 43 [Part II]
Details of deposit Date of present payments Number of repayment Voucher or cheque number To whom paid
S. No. Date Number as per Register of receipts Amount of balance of deposit
1 2 3 4 5 6 7
             
Amount Repaid Initials Treasury Advice List Remarks
In cash By transfer Nazir (Accounts Clerk) Presiding Officer Date Item No. of the Cash Book
1 2 3 4 5 6 7
             
Register NoRegister of Letters received[Rule220] No. 44 [Part II]
Serial Number Date of receipt From whom received Number of letter Date of letter Subject Reference Acknowledgment of official to whom handed over Remarks
1 2 3 4 5 6 7 8 9
                 
Register NoRegister of Letters issued[Rule220] No. 45 [Part II]
Serial Number Date To whom addressed Subject or contents Reference Acknowledgment of Nazir or despatcher Remarks
1 2 3 4 5 6 7
             
Register NoRegister of Letters issued[Rule220] No. 46 [Part II]
Date of presentation of memorandum How instituted1. Originally presented2.Received by transfer3. Remanded4. Reviewed5. Revived Number of Appeal Name of application with description and place ofabode Name of respondent with description and place ofabode
1 2 3 4 5
         
Order appealed from Judgment Remarks
Of what court Number of original suit Particulars Amount of value Date of hearing Date Confirmed reversed or altered For what or amount
6 7 8 9 10 11 12 13 14
                 
Register NoRegister of Pleaders[Rule 220] No. 47 [Part II]
S. No. Date enrollment in the District register Name Father's name Number in Court register and year of admission Value of Stamp on certificate Note of renewal
Date of application Date of renewal certificate Value of Stamp on certificate
1 2 3 4 5 6 7 8 9
                 
Note of renewal Note of renewal Note of renewal Remarks
Date of application Date of renewal certificate Value of Stamp on certificate Date of application Date of renewal certificate Value of Stamp on certificate Date of application Date of renewal certificate Value of Stamp on certificate
10 11 12 13 14 15 16 17 18 19
                   
Register NoRegister of Appeals fromdecrees[Rule 220] No. 48 [Part II]
Date of presentation of memorandum How instituted1. Originally presented2.Received by transfer3. Remanded4. Reviewed5. Revived Number of Appeal Name of applicant with description and place ofabode Name of respondent with description and place ofabode Decree appealed from
  Of what court Number of original suit Particulars Amount of value
1 2 3 4 5 6 7 8 9
                 
Judgment Appeal from appellate decree Remarks
Date fixed for hearing Date Confirmed, reversed or altered For what or amount Date of institution Date of disposal Judgment
10 11 12 13 14 15 16 17
               
Register NoFile Index[Rule 220] No. 49 [Part II]
Head and Sub-head Serial Number (In File Index) Date of closing letter Subject Number of letters on file originally Number weeded under the rules Date of weeding Remarks
1 2 3 4 5 6 7 8
               
Register NoStock Register[Rule 220] No. 50 [Part II]
Date of receipt Name and description of article Number of pieces From whom received Cost Reference to number and date of Contingent Bill Initials Date of disposal Number of pieces disposed of Value realised Reference to number and date of Treasury Voucher Initials
1 2 3 4 5 6 7 8 9 10 11 12
                       
Register NoRegister of records handed over toCopyist[Rule ] No. 51 [Part II]
S. No. No. and date of copying application Date and hour on which application received bythe records clerk Date and hour on which record sent to HeadCopyist Particulars of record sent Acknowledgment of Head Copyist Remarks
Name of Court Kind of case No. and year Date of decision of hearing
1 2 3 4 5 6 7 8 9 10
                   
Register NoRegister of applications forcopies disposed of[Rule 269] No. 52 [Part II]
S. Number of disposal Date of disposal Date of application Serial Number of applications Name of application Period taken in preparation of copy Copy not prepared Amount of copying paid Amount of copying fees ordinarily payable incopies issued free Signature of recipient Despatch number and date in case of copies sentby post Remarks
In ordinary application In urgent application Ordinary copies Urgent
1 2 3 4 5 6 7 8 9 10 11 12 13 14
                           
Register NoRegister of applications forcopies relating to the applications exceptionally treated[Rule269] No. 53 [Part II]
Serial Number Date of presentation of application Name of applicant Copy applied for Date of order preparation Initial of Officer ordering preparation of copy Date of Delivery Signature of recipient Remarks
1 2 3 4 5 6 7 8 9
                 
Register NoRegister of words copied by eachCopyist[Rule 278] No. 54 [Part II]
Serial Number Date of completion of copy Number and date of copying application Name of applicant Particulars of papers copied Number of words copied Amount of copying fees chargeable Remarks
Urgent copies Ordinary copies Free copies
1 2 3 4 5 6 7 8 9 10
                   
Register NoGeneral Register of Books[Rule294] No. 55 [Part II]
Serial Number Date of receipt From whom received Name of book Number of volume Name of author Name of publisher Date of publication Cost Reference to contingent bill No. and date Classification in Catalogue Sectional number in Catalogue Remarks
1 2 3 4 5 6 7 8 9 10 11 12 13
                         
Register NoRegister of Periodicalsreceived[Rule 294] No. 56 [Part II]
Date of receipt From whom received Reference to contingent bill No. and date Description of issue or copy received Reference to entry in Library Register Remarks
Date Sr. No. general Register Class and sub-head, if any, in catalogue Sectional No. in Catalogue
1 2 3 4 5 6 7 8 9
                 
Register NoClassified Catalogue Books[Rule220] No. 57 [Part II]
Class Sub-head if any Serial Number in class Number in the General Register of Books Date of receipt Name of Book Number of Volume Name of Author Date of publication Name of publisher Remarks
1 2 3 4 5 6 7 8 9 10 11
                     
Register NoRegister of books issued fromLibrary[Rule 297] No. 58 [Part II]
Serial Number of issue Date if issue Name of the book General Serial number of book Class and Sub-head, is any, Sectional Serial number To whom issued Date of return
1 2 3 4 5 6 7 8