- The order to receive payment shall be prepared in the office of the court and shall be enfaced upon the duplicate and triplicate forms of the tender, and shall run in the name of the Treasury or Receiving Officer as prescribed in Rules 277 and 278. The order shall be signed by the Presiding Judge** for all amounts payable under Heads of Account (1), (2) and (3) and by the Munsarim or clerk of the court for all amounts payable under Head of Account (4). The Original Tender shall be retained in safe custody by the Munsarim or clerk of the Court, the duplicate and triplicate forms being returned to the applicant for presentation and payment of the money to the officer named in the order endorsed thereon.** Note. - Except at Dehradun where the order In question shall be signed by the Munsarim of the Judge, Small Cause Courts, Dehradun, during the period the Presiding Judge holds his court at Mussoorie.
