If any part of the deposit has been taken as a fine for non-fulfilment of contract, the balance may be taken in part satisfaction of the demand during the last three months of the year and if on the 31st March the deposit or balance or deposit shall be more than cover the demand, the balance shall be refunded in case to the lessee.But into cash can any sum be removed front deposit and transferred to another head, except under the order of the Executive Officer who shall at the time, initial the debits made in the deposit ledger.
