Section 285 in Criminal Court Rules of the High Court of Judicature at Patna
285.
When the money sought to be drawn out of Court is in deposit, not in the Court to which the application is made, but in another Court, as for example, where two or more Courts at one station are combined for the purposes of accounts, in every such case the duty of the Court to which the application is made shall be merely to receive such application and forward it to the Court of the Magistrate-in-charge, with a certificate, made after examination of the record, as provided in rule 280, that the applicant is the proper party to receive payment of the amount claimed. In any case in which the amount has been transferred from the credit of the original payee to that of the claimant this face should be stated. This certificate shall be compared with the Deposit Register in the office of the Magistrate-in-charge. Such register, if the sum is shown therein to be in deposit, will inform the Magistrate whether there is any bar to payment. If there is no such bar the payment order may be issued by the Magistrate-in-charge, and the fact of its issue shall be communicated to the Court upon whose certificate the application was passed, in order to enable it to enter satisfaction for the amount upon the record of the case.Note - The certificate should be given on the payment order, that is to say in the tripartite Form no. (A) 2, Criminal, at the foot of Part I, in the place intended for it; and in recording the payments in the Register of Repayments, particulars may be entered as to the Court under whose orders the payments have been made (Accountant-General's no. 311-T.B., dated 5th September 1881, read with his no. 42-T.M., dated 28th April 1882).Lapse of Order
