(1)All sums received in cash and disbursed by the Nazir should be accounted for in detail in this register. Only the daily total of sums for which separate registers are maintained should be entertained. Transactions of each Court in respect of diet-money, returned diet-money and diet-money of Government servants should be shown separately. The pay of officials and of the menial establishment disbursed should be shown in detail.(2)The sums received by transfer from revenue deposits and taken into account in the register of Civil Court Deposit Receipts should be included on the credit side in the daily total of Civil Court Deposit Receipts. On the debit side in addition to the entry relating to the repayment of the Civil Court deposit a separate entry should be made regarding the deposit of the amount into the treasury by book transfer.(3)Except the permanent advance and sums received for disbursement which can be disbursed within a reasonable time all moneys in the hands of the Nazir shall be credited day by day into the treasury.(4)Except under extraordinary circumstances which should be stated in brief in the remarks column of the classification register the cash balance in the hands of the Nazir at headquarters or the Naib-Nazir at an outlying station shall not exceed Rs. 1000 and Rs. 700 respectively, or such higher sum as may have been sanctioned by the High Court.Note. - A small supply of 10 P. revenue stamps may be kept as part of the cash balance.(5)The daily account shall be examined by the clerk of Court or the deputy clerk of Court, or when there is no clerk of court or deputy clerk of Court, by the officer-in-charge. He shall compare all entries on the receipt side in the cash book with the corresponding entry in the Book of Receipt. Registers of Civil Court Deposits, Processes and Process-fee. Returned Diet-money, etc. The register shall be checked every month by the officer-in-charge who shall personally count the cash balance and record a signed and dated certificate to that effect.
