- The following are the head of account under which the money received and paid under these Rules are classified :-(1)Deposits;(a)Civil Court deposits, including;(i)sums paid under decrees and orders;(ii)sums deposited under Order XX, Rule 14 and Order XXIV, Rule 1 of the Civil Procedure Code and Section 83 of the Transfer of Property Act;(iii)Sums deposited under Order XXII, Rule 84 or paid under Order XXI, Rule 85 of the Code;(iv)Sums deposited under Section 379(1) of the Indian Succession Act;(v)Sums deposited in lieu of security;(vi)Sums deposited under any law relating to the Land Acquisition;(b)Petty cash deposits, including deposits for:-(i)Travelling and other expenses of witnesses;(ii)Subsistence money for judgment debtors;(iii)Incidental charges of Commissions, Amins and Arbitrators etc.;(iv)Commission fees;(v)Postage and registration fees;(vi)Cost of publication of proclamation and orders;(2)Other Administrative Services.A. Administration of Justice.(a)Services and Service fees;(i).............(ii)Civil and Sessions and Judicial Courts;(b)Fines and forfeitures;(i)........(ii)Civil and Sessions & other Judicial Court.(c)Other Receipts.I. Sale proceeds of unclaimed and escheated property-(i)................(ii)Civil and Sessions & other Judicial CourtsII. Legal Aid to poor.III. Recoveries of over payments.(i)...........(ii)Civil and Sessions & other Judicial Court.IV. Other Receipts.(i)........(ii)Civil and Sessions & other Judicial Courts.(d)Stamp duties and penalties.Note. - Sub-heads (a), (b) & (c) have been classified in the State Account under the major head "065 Other Administrative Services" and sub-head (d) under the major head "0.30 Stamps & Registration fees". These major heads and sub-heads will automatically be deemed to have changed whenever they are changed in the Budget.(3)Departmental cash including:-(i)Salary of establishment.(ii)Travelling allowance.(iii)Contingencies.
