Petty deposits mean items of cash deposits required for immediate disbursements and include:(i)Tom Tom Batta,(ii)Expenses of Commission,(iii)Expenses of Commissioners appointed in proceedings,(iv)Remittances accompanying Commission and Processes from other Courts,(v)Translators fee received from High Courts of other States.(vi)Fee for copies of plans and genealogical trees,(vii)Clause VII of Rule 13 [The transmission charges (including packing charges) if any, kept in judicial deposit before the commencement of these rules shall be dealt with according to the Karnataka High Court Account Rules, 1965, as they existed before commencement of these rules.] [Substituted by Notification No. ROC 4114 of 1968 dt. 22.1.1969 KGD 30.1.1969](viii)Amounts relating to claims of deceased Judicial Officers.(ix)Other miscellaneous petty items required for disbursements.
