Section 14 in The Orissa Money-lenders' Rules, 1987
14. Manner of dealing with the deposit money in Court and its disposal.
- If no application is made within the period mentioned in Sub-section (3) of Section 23 for payment of any sum deposited in Court by a debtor under Sub-section (1) of the said section the amount deposited shall, unless sooner paid to the person entitled to it, be kept in deposit for a period of five years from the date mentioned in Sub-section (3) of the said section. If at the end of the said period of five years the sum remains unpaid, it shall, by an order of the Court, lapse to Government.
