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State of Jharkhand - Section
Section 329 in Criminal Court Rules of the High Court of Judicature at Patna
329.
The Accounts and Registers of which list is given in appendices I and II annexed to these rules, must be compared daily by the Magistrate-in-charge, and this rule is on no account to be neglected, as its observance is essential to the integrity of the transaction and the correctness of the books. The notes at foot of the forms indicate how the verification is to be made.Appendix IList Of Registers To Be Compound Daily By Magistrate-In-Charge| For Judicial Officers | Kept by the Accountant | (1) | Register of Payment order | ... | Form no. (A) 9 |
| (2) | Register of Judicial deposits received, | Part IPart II | ... | Form no. (A) 11 (i) and (ii) | |
| (3) | Register of Judicial deposits repaid, | Part IPart II | ... | Form no. (A) 12 (i) and (ii) | |
| (4) | Register of Miscellaneous Receipts | ... | Form no. (A) 14 | ||
| (5) | Clearance Register of A Deposits | ... | Form no. (A) 13 | ||
| Kept by the Cashier | (1) | General Cash-book | ... | Form no. (A) 16 | |
| (2) | Counterfoils of receipts granted by Cashier for peremptoryCash Receipts | ... | Form no. (A) 15 | ||
| (3) | Treasury Pass-book | ... | Form no. (A) 10 |