- The repayment order when prepared shall be sent to the Treasury by the court when the Order of repayment is made, the Munsarim or the Reader, as the case may be, shall make an entry of the order to be made in the Register of repayment of deposits (Reg. 17) and in the appropriate columns of the register of receipts of deposits (Reg. 16) against the item or items in respect of which the repayment has been issued.When the repayment order is received back duly passed by the Treasury, the Receiving Officer shall obtain signatures of the party concerned in column of remarks in Register No. 17 and shall then deliver the bill to the party for presentation to the bank for encashment.
