Section 237(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)[] [P. Dis. No. 577 of 1941. ] When jewellery or other valuables are to be brought into Court, two copies of a descriptive list thereof shall be presented with the lodgment schedule, and shall be checked and signed by the Judge in the presence of the depositor. The jewellery or other valuables shall be placed in a box, furnished with a lock and key, to be provided by the depositor. The box shall then be locked and sealed in the presence of the Judge with the special seal supplied for this purpose, and forwarded by the Court to the Bank or Treasury Officer together with one of the copies of the said list and the key shall be retained by the Judge. The remaining copy of the said list shall be returned to the depositor, and on the return of the counterfoil receipt by the Bank or Treasury Officer, a receipt signed by the Judge shall be given to the depositor, in the exchange for the said descriptive list.[The Court may call upon the party at whose instance the deposit is made to pay into Court such sum of money as may be necessary to meet the safe custody charges payable to the Bank in the first instance or from time to time. In default of payment the Court may refuse to make the deposit in Bank or withdraw the property from the Bank or may pass such order as may be necessary for recovering any dues payable to the Bank from the party liable to pay the same.] [P. Dis. No. 11 of 1948.]Note: - Deposit receipt of moneys belonging to minors or concerned in land acquisition cases and [Post Office Cash Certificate, should be treated as valuables and kept in the treasury for safe custody] [P. Dis. No. 540 of 1942.].
