(3)on leases granted for the current year;The entries under (1) and (2) shall be taken from the register of the previous year, In the former case the demand due will appear in column 8 and 10 and the latter in columns 8, 9 and 10. The Accountant shall fill up the current year's register in respect of these demands in the manner indicated above and lay it with the register for the previous year before the Executive Officer who, after comparing the entries, shall place his initials in column 14.In respect of (3) when the agreement with the lessee has been signed and the security deposit paid the accountant shall fill up columns 1 to 11 and post the amount in the deposit ledger (Form No. XX).He shall then put up the agreements, the register, the deposit ledger and the challans or the cashier's cash book before the Executive Officer who shall-(a)compare the entries in columns 1 to 7 with the agreement.(b)see by reference to the challans (or the cashier's cash book) that the deposits (column 13) have actually been paid;(c)place his initial against the entries in the deposits ledger and in column 14 of the register.Note. - When all the leases are for one year only the amount paid as a security deposit may be credited direct to Rent and be included in the total of the collections in column 18.
