(2)deposit items of subordinate outlying courts included in the monthly accounts of the Treasury Officer of the district treasury; items received and repaid at the sub-treasuries during the closing days of the month, and not brought upon the books of the district treasury will not be included in the District Judge's register for the closing month, but will be carried into the accounts of the succeeding month, with double dates as 1st December/28th November, the upper being the date of the register of the District Judge and the lower the date of the entry in the register of the subordinate court.No deposit items shall in any case be entered in the registers of the civil court unless and until the advice of deposit or repayment has been received from the treasury, e.g., when after confirmation of sale, the Collector of the district intimates, that the amount of the purchase money is transferred and held at the disposal of the civil court, the amount shall not be entered in the Register of Receipts of Deposits until it has been included in the Treasury Advice List of receipts; and similarly when an amount is transferred from civil court deposits under Rule 303 (note) or Rule 330, it shall not be entered as a repayment until the Treasury Officer has so advised on the repayment side of his Advice List.*
