Section 289(1) in Criminal Court Rules of the High Court of Judicature at Patna
(1)On receipt of a refund order passed by the District Magistrate or other officer concerned, the Treasury Officer may, at his discretion, issue a notice (a) inviting the person to whom the refund is to be made, to receive payment at the Treasury; and (b) intimating that on failure to comply with the invitation within one month (or such longer period as may appear necessary) the amount of the refund will be remitted to the payee by postal money-order at his expense.
