- Should the repayment order be not presented within three months from its date, or, in the case mentioned in paragraph 2 of that Rule 303, before 1st April of that year, encashment of it shall be refused; and a fresh application, accompanied by a return of the order, will be required.When a fresh Repayment order may be issued. - On the receipt of such application or when for any reason the repayment order has not been issued within 3 months, the original repayment order shall be enfaced with the word 'Cancelled' written in red-ink, and initialled by the Presiding Judge and shall be transmitted to the Treasury Officer. A fresh order shall then issue, the counterfoil of the original order being cancelled in a similar manner. Any spoilt form will similarly be cancelled and sent to the Treasury Officer.In the case of a repayment order which has been issued but has not been cashed by 31st March, a refund application in Form No. 42 of the Financial Hand-book, Volume V, Part I (Treasury Form No. 334) for sanction of the Accountant-General will be necessary. The fact of the item hawing lapsed should in such cases be noted on the counterfoil of the original order.Procedure on loss of a Repayment Order. - When a repayment order is lost, a certificate of non-payment shall be obtained by the court from the treasury before a fresh order is issued.
