(1)Tire Collector shall maintain the record-of-rights, and for that purpose shall annually, or at such longer intervals as the [State Government] [Substituted by A.O. 1950.] may prescribe, cause to be prepared an amended [register mentioned in Section 32.] [Substituted by U.P. Act No. 1 of 1951.]The [register] [Substituted by U.P. Act No. 1 of 1951.] so prepared shall be called the annual register.
