Section 280(b) in Criminal Court Rules of the High Court of Judicature at Patna
(b)The Accountant shall compare the contents of the application with the Register of Deposit Receipts, and shall satisfy himself that the amount as shown has been received and is still unpaid and that the name of the claimant corresponds with the name of the payee entered in the register and that no order for the attachment of the money is in force. If the deposit has been transferred to the Clearance Register (rules 309 and 310), such Clearance Register shall be deemed to be the Register of Deposit Receipts within the meaning of this rule and rules 283 to 286.
