Section 96E(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)The Rehabilitation Grants Officer shall issue a notice in R.G. Form 31 to the intermediary directing him to take delivery of bonds and/or receive payment in cash on a specified date. On the date so fixed the Rehabilitation Grants Officer shall deliver the bonds and/or make payment in cash through voucher in R.G. Form 33 to the intermediary or his duly authorized agent and take signature of the recipient in token of receipt on the voucher and/or on R.G. Form 35, as the case may be. The receipt in R.G. Form 35 shall be filed along with the file of the intermediary.
