Section 821 in Rules of the High Court of Judicature for Rajasthan, 1952
821. Presentation of tender.
- The payer shall present the form to the Deputy Registrar ordinarily between the hours of 10-30 and 11-30 A.M. (or during morning hours 7-00 and 8-00 A.M.). The Deputy Registrar shall call for a report from the official incharge of the record of the case as to the correctness of the amount, the nature of the payment tendered and the number of the case, if any, as entered in the form and whether the payment is due from the person on whose behalf it is tendered. After such corrections as may be found necessary have been made, the Deputy Registrar shall put his signatures on the tender form, shall get the tender entered in the register of tender as well as sign the order to receive payment on the duplicate and triplicate forms of the tender. Thereafter the original tender shall be retained in safe custody by the Superintendent, Account Section, the duplicate and triplicate forms being returned to the payer for presentation and payment of the money to the officer named in the order i.e. the Cashier or the Treasury.The Deputy Registrar shall ensure that the tender form is ordinarily returned duly signed to the payer the same day by 1.00 P.M. or during morning hours 9-30 A.M.
