- The security for costs shall be paid in cash. The amount shall be deposited with the Nazir during the hours in which the cash business of the office is conducted. The amount so deposited shall be credited to the Civil Court Deposit Account. Immediately after receipt of the amount of deposit in cash, or as soon as thereafter but not later than the day following, the Nazir shall credit the amount of deposit into the treasury in the personal ledger account of the Register. The Nazir shall be permitted to withdraw out of the amount so deposited, such amount from time to time as may be required for defraying expenses required to be incurred in the petition or for payment of allowances to witnesses or costs to any of the parties.Where, pending the trial of election petition, costs are directed to be paid or deposited by a party, other than the petitioner, and who has not deposited any amount as security for costs, the amount of such costs shall be similarly deposited with the Nazir. The amount so deposited will be credited into the treasury in the personal ledger account of the Registrar, in similar manner, and out of the same, the Nazir shall be permitted to withdraw such amount as may be required from time to time for defraying expenses to be incurred or for payment of costs to a party to whom the same is ordered to be paid.A separate account shall be maintained for each election petition and a separate Ledger Folio shall be opened in respect of each party, and all receipts and payments made on behalf of the party shall be entered in it. Receipts shall be issued by tae Nazir for all amounts received from the parties.If required, the Nazir shall be permitted to retain cash of Rs.100 (One hundred only), on hand in each election petition
