- Except as hereinafter in this rule provided the sum entered in the Pass-book shall as soon as possible after the time for receiving money under Rule 279 has expired, be forwarded on the day of receipt to the treasury, together with the Pass-book and an extract therefrom, showing the several classes of receipts in their appropriate columns. * The extract shall be retained by the Treasury Officer, who shall return the Pass-book with his acknowledgement thereon of receipt of the remittance :* Note. - (1) For every animal committed to the custody of the pound-keeper as aforesaid, a charge shall be levied, as rent for the use of the pound for each 15 or part of 15 days during which such custody continues according to the scale prescribed under Section 12 of Act No. 1 of 1871.And the sums so levied shall be sent to the treasury for credit to the Municipal or District Board, as the case may be, under whose jurisdiction the pound is. All such sums shall be applied in the same manner as fines levied under Section 12 of the said Cattle Trespass Act.(2)Proceeds of sales effected under orders of the Commissioner under the last para of Section 7 of Regulation V of 1799 as amended by Act No. IV of 1914 and Act No. XII (Local) of 1922 shall be entered In column 2 of the Pass-book.(3)Sums entered in columns 11 to 19 of the Pass-book shall not be brought into the Cash-book.Provided that when there is no sub-treasury in the same town as an outlying Munsifi, remittances of cash from such Munsifi to the treasury, accompanied by the Pass-book, shall be made twice in the week instead of daily.
