Section 39 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
39. Entries of the Bonds received and distributed.
(1)The Collector of the district shall on receipt of intimation in Form XIIIA enter the number and date of intimation, the number of bonds of each denomination and the total value thereof in the register in Form XIV (Form XIV). The Collector shall also enter in columns 18 to 28 of the register in Form XIII, against each relevant entry, the serial number the bonds received on the basis of the receipted indent from the Treasury in Form XIII.(2)The Collector of the direct concerned shall keep the receipted indent in Form XIII to be received by him from the Treasury under Rule 37 and also the advice of despatch to be received by him in Form XIII-A under Rule 36 in a guard file and on the basis of these, shall cause necessary entries to be made in a register in Form XIV to be maintained for the purpose by him.(3)The Collector, or an officer duly authorised by him in this behalf shall, on each day of the issue of the bonds, take the indent in file in Form XIII and draw on the basis of entries in the said file such of the bonds as are to be issued on that date and sign the Treasury doublelock register in Form XV (Form XV) in Part I against each entry of issue and he shall also sign against each entry of issue in Part II of the same register. He shall not, under any circumstances, retain any undisputed of bonds overnight, or allow them to pass into the hands of an official. Where any bond is not disposed of during the day, it shall be redeposited in the Treasury double lock the same day.(4)A register shall be maintained in Form XV in two parts in the Treasury where bonds are stocked. Part I shall be decided into separate portions for bonds of each denominations and the serial number of bonds received shall be entered in it immediately on receipt thereof and entries in column 6 to 9 made on issue of the bonds to the Collector or in case of return to the [Public Debt Office, Jaipur] [Substituted by No. F. IC(2) Revenue 1/A/62, dated 18.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary , dated 23.8.1962.]. In case a bond is re-deposited in the Treasury doublelock, it shall again be entered in the columns for receipts. Entries in this register shall be made on each working day on which any bond was received or delivered or transmitted.(5)The Collector shall maintain a register in Form XV-A (Form XV-A) and enter therein the particulars prescribed therein on each day on which bonds are withdrawn from the Treasury or deposited or re-deposited therein. The Collector shall sign all the entries for each day & the Treasury Officer's signatures shall be obtained against each entry of deposit of bonds in the Treasury.
