Section 759(3) in Criminal Courts - Rules and Orders
(3)When a recognized clerk receives any money from his master's employer he shall give to the employer a receipt for the amount received by him specifying exactly what the money was received for, e.g., writing fees or costs, and if for costs, for what costs, e.g., plaint, process-fees, pleader's fee, etc. the details shall be set out separately either in the receipt itself, or on a separate piece of paper attached to it.
