Section 289(3) in Criminal Court Rules of the High Court of Judicature at Patna
(3)When a money-order is issued under clause (d) of the notice referred to in rule (1), the purpose of the remittance should be stated briefly by the Treasury Officer on the acknowledgment portion of the money-order form in continuation of the printed entry there "Received the sum specified above on..................." sufficient space being left below the manuscript entry thus made for the signature or thumb impression of the payee. The amount of the money-order should not be remitted in cash to the post office but the Treasury Officer should send a money-order form duly filled in together with a certificate that the amount of the order and the money-order fee thereon have been credited to the Post Office in the Treasury accounts by per contra transfer. The Post Office will accept the money-order on the authority of the Treasury Officers certificate.
