Section 295 in Criminal Court Rules of the High Court of Judicature at Patna
295.
At the close of business each day, the Treasury Officer shall prepare Advice List, in Form (A) 6 of all such chalans and payment orders of the Magistrate-in-charge as have been brought upon the Treasury Accounts in the course of the day, and shall forward them to such Magistrate-in-charge together with the chalans referred to in rule 275. In these lists shall be entered in details such chalans and payment orders as have been received or paid at the Treasury or Sub-Treasury in cash.Note - It the District Magistrate's Court is close to the Treasury, so that the Magistrate's registers referred to in rule 297 can be sent daily to be compared and initialled by the Treasury Officer, this procedure may be adopted in lieu of the Daily Advice List, if found more convenient.
