- The repayments of sums entered in the Register of Petty Receipts and Repayments (Reg. 18) shall be made by the Receiving Officer upon his own responsibility, the signature of the recipient being taken when practicable in column 15.Unexpanded items shall be returned direct to the Receiving Officer, who shall then enter them upon the receipt side, the name of the process-server or other person returning the items being entered in Column 4 and a reference to the original serial number of receipt being given in Column 6 thus "unexpanded balance of receipt serial No. 432". Repayment of such unexpanded items provided they have, not being remitted to the Treasury as miscellaneous deposits (See Rule 288) may be made by the Receiving Officer direct to the original payer or his duly empowered attorney either upon signature of the recipient being given in column 15, or by means of a Postal Money Order where repayment has not been so made. Where money is remitted by money order, the number and date of the money order receipt shall be entered in column 5.At the end of each quarter, the Receiving Officer of every court shall ascertain what balance of moneys deposited and entered in the Register of Petty Receipts and Repayment are due and became repayable during the preceding quarter, and shall enter a minute in respect of each such balance in a list in the prescribed form (F. 24) which list shall be affixed to the notice board in a conspicuous part of the Court-house.
