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State of Madhya Pradesh - Section

Section 669 in Criminal Courts - Rules and Orders

669. The head of the office or a subordinate gazetted officer deputed by him shall examine the register of application for copies at least once a quarter, and satisfy himself that entries relating to the applications shown as disposed of have been properly made, and that the closing cash balance shown in column 13 of the account book and inclusive of unused Court-fee stamps in the hands of the head copyist is correct. The process for verifying the cash balance is as follows:-

A list of all advances received in respect of applications, other than (i) those deposited in the record room under Rule 659 (ii) those in which the copy has been delivered or the amount advanced has been refunded, shall be prepared from the register of applications. To the total of the list shall be added the progressive total or balance in the list of unexpended advances. From the sum thus arrived at shall be deducted (i) the value of court-fee stamps used in respect of applications in the foregoing list of advances received, (ii) the balance in the treasury as shown in Pass Book A, and (iii) the cost of court-fee stamps affixed by the head copyist to postal applications under Rule 637. The difference thus found should tally with the closing balance shown in the account book and with that in the head copyist's hands.