- The Munsarim or clerk of the court shall then call upon the official-in-charge of the record of the case for an office report as to whether the amount and nature of the payment tendered and the number of the suit, if any, are correct, and whether the payment is due from the person on whose account it is tendered. Any necessary corrections shall be made, and the Munsarim or clerk of the court shall then sign the tender prior to the order for receipt of payment being passed.
