Section 306 in Criminal Court Rules of the High Court of Judicature at Patna
306.
On the 12th of each month an Extract Register of Deposit Receipts exceeding Rs. 5 shall be prepared by the District Magistrate in Form no. (A) 8 and forwarded to the Treasury Officer for transmission after a comparison with his cash accounts, to the Accountant-General. This Extract Register will be a copy of the entries made during the month in his Register Form no. (A) 11 and will contain all such items of more than Rs. 5 each as were deposited in his own Court, and in courts subordinate to him, omitting all those which were wholly repaid during the month and showing, in the case of those partially repaid during the month, the unpaid balance only. The Sadar Court entries should appear first, then after a line or break,-the entries of each Subordinate Court separately headed by the name of the Subordinate Court. At the foot of this register, deposits received and repaid during the month, and deposits received for sums of Rs. 5 each and less, are to be shown in separate totals for each Court without details. This Extract Register should be despatched punctually on the 12th of the month, unless in the case of the larger districts a later date is fixed. The whole of the entries for each Court should be consecutive and separated from those of the other Courts by a space and heading.Returns of Deposits Repaid
