- Direct receipts of money which fall under head of Account (1) of Rule 273 shall, as far as possible, be avoided by courts, but where the distance between the court and the treasury is such that, in the opinion of the District Judge, inconvenience to applicants would arise, he may sanction the receipt by the Receiving Officer of cash deposits not exceeding Rs. 50 each :Provided that where remittances to the nearest sub-treasury are not made daily by the Receiving Officer of any court, the limit of cash receivable under a single deposit shall be Rs. 10.Cash, however, must be received when tendered under Head of Account (1) in the following cases :(1)When the court is over 5 miles from the nearest treasury.(2)When the money is payable into court under any of the following provisions of law, namely, Section 55, Order XX, Rules 11 and 14, and Order XXI, Rules 84 and 85 of the Code, and Section 379 (1) of Act XXXIX of 1925, and is tendered after the hour prescribed in Rule 279.(3)When the proceeds of movable property, sold in execution through the officer of a civil court, under Order XXI, Rule 77, cannot be paid into the treasury on the day of sale.Repayments of money falling under Head of Account (1) shall be made through the treasury.N.B. - Also consult Appendix XVII of Financial Hand Book, Volume V, Part I.
