- Copies of the prescribed forms of applications for copies, inspections and searches may be obtained at six pies each from licensed deed-writers and stamp-vendors to whom such forms will be issued by the registering officer in quantities of not less than ten of each kind at a time at the rate of Rs. 2/8/- per hundred. Forms will also be procurable from the registering officer at six pies each in case there is no licensed deed-writer or stamp vendor near the office or he has no stock for sale to the public. The registering officer shall maintain an account of the sale of these forms in the register of salable forms (Form No. 20. Appendix 1) and shall issue receipts for the sale proceeds in Form No. 9, Appendix 1, showing distinctly the amount of the sale proceeds against the items "Miscellaneous" therein and enter the amount in the register of fees (Form No. 14. Appendix I) as the amount of sale proceeds of forms will be credited to a head different from that to which registration receipts are credited, entries on account of the sale proceeds of forms should be made in the fee book, a separate total being struck for the daily sale-proceeds of forms. Every entry of sale of these forms: must be recorded In the said register (Form No. 20, Appendix 1). The register in Form No. 20 Appendix I shall also be maintained in the Inspectors Office which will issue these forms to sub-registrars only. Columns 7, 9 and 11 will remain blank in his register.
