Section 11 in The Orissa Supply and Sale of Stamps and Stamped Papers Rules, 1990
11. Inspection by the Director of Treasuries and inspections, Orissa.
(1)The Director of Treasuries and inspections shall in course of his inspection of Treasuries, Special Treasuries and Sub-Treasuries, record in his note of inspection his observation of the following :(i)arrangements for safe custody of stamp and stamped papers and for prevention of their damage by fire, white ants, rodents, dampness, etc.(ii)position of indents and supply of stamps and stamped papers by the Deputy Controller of Stamps;(iii)maintenance of Stock and issue Registers for procurement and sale of stamps and stamped papers;(iv)maintenance of accounts of sales and time taken for deposit of sales proceeds in the Treasury;(v)despatch of periodical returns in time;(vi)complaints of the public and Stamp Vendors regarding sale of stamps and stamped papers;(vii)discrepancies, if any, between the recorded accounts and the actual stock position; and(viii)compliance with his earlier observation on the above mentioned aspects.(2)A copy of the note of inspection containing his observations shall be forwarded to the [Inspector-General of Registration] [Substituted vide OG. No. 8 Dated 19.2.99.].Chapter-III Sale of Stamps
