Section 240 in High Court of Chhattisgarh Rules, 2005
240.
The account registers to be kept are as follows : -(1)By the Accountant -(a)Register of deposits received;(b)Register of receipts;(c)Register of payment orders issued;(d)Register of repayments of deposits;(e)Ledger of security deposits; and(2)By the Cashier -(a)General Cash-book;(b)Pass-book;(c)Register of payments made in Court;(d)Register of money orders received.
