- The time during which cash payable into court may be received is from opening of the court until a time which shall, except as hereinafter provided, be one hour in advance of the time fixed for the closing to the public of the Treasury and the account for the day shall then be made upage But even after this hour, cash payable under head of Account (1) (a) must be received in the cases noticed in Rule 255 and such transaction shall be entered in the accounts bearing date the next open day; but the receipts given to the payer shall also show (as a denominator) the actual date of payment, e.g. November 6/7, provided that the District Judge, having regard to local circumstances may prescribe the hours during which money may be received in any court within his jurisdiction.
