Section 664(1) in Criminal Courts - Rules and Orders
(1)The District Magistrate shall record an order fixing the maximum balance of cash to be kept by the head copyist in his own hands, and the amount so fixed shall not in any case exceed Rs. 200 at headquarters or Rs. 30 at each outlying station, without the special sanction of the High Court. The head copyist shall send his cash balance in a sealed leather bag duly entered in his dak-book to the treasury daily not later than 4.45 p.m.
