- No repayment of any other sum shall be made except (1) upon an application in the prescribed form (F. 25) bearing an office report and the court's orders thereon, or (2) upon an office report bearing such orders. Every such application shall be signed by the person to whom the money is due and payable and his signature shall be witnesses. No application except on the prescribed form (F. 25) shall be received by a court.
