Section 5(4) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(4)The Authorised Officer shall keep the bonds in safe custody till they are delivered and he shall be personally responsible for their safe custody while they are in his possession. In the cases mentioned in rules 11 to 14, the Authorised Officer shall send the bonds to the District Collector with a covering letter explaining the circumstances of the case and shall get his acknowledgement and file it with his records. A Stock and Issue Register of Bonds shall be kept in Form I.
