- Before the form of application for repayment is signed by the person to whom the money is due and payable columns 1 to 4 shall be filled up The form shall then be presented to the Munsarim or the order of the court concerned, as the case may be, by which the money is held in deposit. The application shall bear the court-fee, if any, prescribed by law and shall be entered in a register to be maintained for the purpose.If the person to whom the money is due and payable appears in person to receive the money and is not personally known to the Presiding Officer, no order for payment shall be made until he has been identified by a counsel or other person, known to such officer. If the person to whom the money is due and payable does not appear in person, no order for payment shall be made unless and until the Presiding Officer is satisfied by affidavit or otherwise that the person asking for payment has been duly authorised by the person to whom it is due and payable by an instrument in writing to receive the money.
