Section 304 in Criminal Court Rules of the High Court of Judicature at Patna

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State of Jharkhand - Section

Section 304 in Criminal Court Rules of the High Court of Judicature at Patna

304.

(a)The Registers of Deposit Receipts and Deposit Repayments in Courts at a Sadar station shall be totalled and closed on the last day of each month upon which the Sadar Treasury remains open, in such a way that the period and the transactions included in the Court's books and returns may correspond exactly with those included in the Treasury books and returns.

(b)Care must be taken to make the final remittance to the Treasury in such time that it may be entered in the accounts of the Treasury for the month to which it belongs.

(c)In each of the Registers of Deposit Receipts prescribed by rule 299, a plus and minus memorandum must be drawn up at the end of the month's entries in the following terms:-

Balance of Deposits from last month	.......................
Received during the month, as per Register	.......................
TOTAL	.......................
Repayment, as per Register	.......................
Balance of Deposits at end of month	.......................

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State of Jharkhand - Section

Section 304 in Criminal Court Rules of the High Court of Judicature at Patna

304.