- A register of stamp account shall be maintained in such forms as may be prescribed by the Director. When any charges are incurred in a contingent bill on account of purchase of stamp for postage, the Secretary or the Officer-in-charge in the case of subordinate officers shall before signing the contingent bills satisfy himself that the stamps have been actually brought to account in the register maintained under this rule and should initial the entries in question. Care shall also be taken to see that the issue entries on account of postage are fully supported by the corresponding entries in the despatch register. The balance shall be struck off in the register and verified at the end of each month by the Secretary or by an Officer-in-charge in the case of subordinate officers, who shall certify to the verification in the register.
