- On receipt of such Advice List, the repayment shall be entered in the Register of Repayments of Deposits, and in the appropriate column of the Register of Receipt of Deposits and, in the ease of cash belonging to the estate of intestates, also in the Register of Intestate Property. The entries shall be initialled by the Receiving Officer. No entry regarding repayment of civil court deposit shall, in any circumstances, be made in the Register of Repayment of Deposits without receipt of advice of repayment.
