Section 225 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
225. Lodgment schedule to be brought in:
(1)A person desirous of paying money into Court, hereinafter called the payer, shall bring into Court a lodgment schedule in Form No. 57, headed with the cause-title of the suit, the appeal, or proceeding and the particular account therein, if any, to which the money is to be credited, and stating the decree or order, if any, in pursuance of which the payment is made, or the reason for the payment, and several sums and the total amount to be paid into Court.[An order for lodgment in triplicate in Form No. 58 stating the date of issue and bearing a serial number shall then be filled-in, except as to the date of payment and the signature of the Receiving Officer by the Officer of the Court and issued to the payer] [Substituted by ROC No. 1852/50/82, Dated 9-6-1987, Published. in Andhra.Pradesh. Gazette. Dated 15-6-1987. ]. [The particulars of the currency notes, coins and cheques shall be noted on the reverse side of the form of the challan accompanying each remittance] [Substituted by ROC No. 1852/50/82, Dated 9-6-1987, Published. in Andhra.Pradesh. Gazette. Dated 15-6-1987.].(2)When deposits are made under Rule 85 of Order XXI of the Code, one single challan shall be used in entering the sale proceeds and the amount required for the general stamps for the preparation of the sale certificates.
