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State of Madhya Pradesh - Section

Section 510 in M.P. Civil Court Rules, 1961

510.

The head of the office or a subordinate gazetted officer deputed by him shall examine toe register of applications for copies at least once a quarter and satisfy himself that the entries relating to the applications shown as disposed of have been properly made and that the closing cash balance inclusive of unused court-fee stamps in the hands of the head copyist which is shown in column 13 of the. Account Book is correct. The process for verifying toe cash balance is as followsA list of all advances received in respect of applications other than (i) those deposited in the record room under Rule 499, and (ii) those in which copy has been delivered or the amount advanced has been refunded, shall be prepared from toe register of application. To the total of the list shall be added toe progressive total or balance in the list of unexpended advances. From the sum thus arrived at shall be deducted (i) the value of court-fee stamps used in respect of applications in the foregoing list of advances received, (ii) the balance with the Nazir, as shown in Pass Book A, and (iii) the cost of court-fee stamps fixed by the head copyist to postal applications under Rule 476. The difference found should tally with the closing balance shown in the Account Book and with that in the head copyists hands.