241. Cash chests of the postal and other departments kept under the charge of station-house sentry.
(a)Postmasters may place in police-stations an iron safe to be kept under the charge of the station-house sentry. All cash chests placed in police-stations shall be embedded in the ground or wall and be secured by chains to a log or post or in some other safe method (vide rule 120 of the Posts and Telegraphs Manual, Volume VIII). The key shall remain with the Postmaster, who alone shall have access to the safe. The police have nothing to do with the contents of the box, and the amount of money it contains shall not be brought on to the station books.(b)On the same conditions Sub-Registrars and Civil Courts, except those at headquarters of district and subdivisions, and mufassil Khasmahal Tahsil offices and other Government departments requiring regular and frequent deposit of money in the police-stations may place their iron safes to be kept under the charge of the station-house sentry.(c)Government departments which are required to deposit money at the police-stations occasionally should deposit cash money in the police-stations which will find entry in the General Diary of the police-station.(d)Escort of postal money. - Notice of escorts passing between stations and headquarters, either Sub-divisional or Sadar, shall be given to postmasters, who, when they have excess funds which they desire to remit, shall send them under charge of the next available escort. The postmaster shall supply carriage and pay all charges, the police simply affording the cash the protection of the escort.
