Section 280(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)The chief ministerial officer shall compare the application with the record of the case and carefully test the validity of the claim. If he finds that the name of the payee has been correctly given, and that there is no objection to the payment of the money on the ground of attachment or otherwise, he shall sign the certificate at the foot of Part I of the application. The application will then be laid before the Presiding Officer along with the record of the case. The Presiding Officer after an enquiry that may be necessary about the identity of the claimant, shall sign the certificate in Part I in open Court and hand the certified application then and there to the claimant or his pleader for presentation to the Accountant. At the same time a note of the issue of the payment order shall be made (in red ink) in the order-sheet of the original case and initialled by the Presiding Officer. And an endorsement shall be made on the back of the application and signed by the Presiding Officer to the following effect-
