378. Register of diet-money received by money-order.
- The process writer shall maintain this register. When a money order relating to diet money is presented to him for acceptance, he shall make the necessary entries in the register and send the register with the money-order to the Judge who shall, after satisfying himself that the money has been accounted for in the register, put his initials in column (5) of the register and sign the acknowledgment in the money-order form. The money shall then be received by the process-writer, and if the connected process has been received, the process and the money shall be duly entered in the register and sent to the Nazir. If the connected process has not been received, the money shall be held by the process-writer till the process has not been received or till the process is received or till the expiry of two weeks from the date the money was received, whichever is earlier. If within the time the connected process is not received he shall report the fact to the Judge who shall order the Nazir to receive the money and to treat it as returned diet-money. The Nazir shall thereupon receive the money, acknowledge it in the last column of the register and deal with it as if it were returned diet-money.
