- Deposits thus credited to the revenues of the State will not be repaid without the sanction of the competent authority. The amount of a lapsed deposit refund will be charged as a refund and not debited to deposit. The application for refund shall be recorded in the column of remarks in the register of receipts of a deposits and on the office copy of the list of lapsed deposits, if it has not already been weeded, so as to guard against a second repayment. Application in prescribed form (F.G.A. 154) be sent to the Competent Authority for sanction of the refund of lapsed deposits.
