(3)The licensed stamp-vendors shall not pay to the Nazair in cash the price of the saleable forms that they required but they shall deposit the money in the Treasury by means of treasury challans in triplicate. One copy shall be retained in the Treasury, the second one shall returned to the stamp-vendors who shall submit the same to the Nazir in lieu of the price of the forms received by them and the third copy shall be forwarded to the Chief Superintendent, Printing and Stationery, Rajasthan, Jaipur, for necessary adjustments in his accounts. Before signing the certificate mentioned in (1) above the indenting officer shall verify the recoupment order and formally cancel the challans by writing across them "cancelled" in red ink. The challans so cancelled shall be immediately consigned to the record-room where they will be retained till destroyed under the weeding rules.At places, where there are no licensed stamp-vendors, the District and Sessions Judge may appoint licensed form-vendors to perform the duties of licensed stamp-vendors under this rule.
