- The order to receive payment shall be prepared in the office of the Court and shall be enfaced upon the duplicate and triplicate forms of the tender, and shall run in the name of or Receiving Officer as prescribed in Rules 255, 256, 257. The order shall be signed by the Presiding Officer for all amount payable under Head of Account (1) (a) and (2) of Rule 253 and by the Munsarim or the Reader of the court concerned; as the case may be for all amounts payable under Head of Account (1) (b) of Rule 253. The tender form shall then be sent to the Receiving Officer who shall (in case where the deposit exceeds Rs. 25/-), prepare cash challan in form No. G.A. 57 in Duplicate and will hand it over to the party concerned for depositing the amount in Treasury. After depositing the amount in the Treasury, the party shall submit one copy of the cash challan to the Receiving Officer bearing bank endorsement of depositing of such amount. The Receiving Officer shall then make necessary entries in the concerned Register and make endorsement of the challan No. and date and amount on each of the three forms of the tender. Thereafter, the Receiving Officer shall send the tender forms to the Munsarim or the Reader of the Court concerned, as the case may be. The third form of tender shall be retained in custody by the Munsarim or the Reader of the court concerned, as the case may be, and then he shall return the second copy of the lender to the applicant and the original copy shall be sent to the concerned court for keeping it in the concerned case file.
