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State of Madhya Pradesh - Section

Section 661 in Criminal Courts - Rules and Orders

661. In the duplicate receipt book shall be entered all sums paid by applicants personally as an advance required for the copy and also all balances returned to applicants personally. As soon as the first advance is received, a receipt with a carbon duplicate shall be prepared. The receipt shall be made over to the payer, and when the copy is delivered, the original receipt shall be taken back and affixed to its carbon duplicate. Receipts from applicants who have sent their applications by post, but obtained delivery of copies in person, should be taken in a separate receipt book to be maintained for the purpose, entries being confined to such columns as are appropriate. If more money has been advanced that was required the excess shall be refunded to the applicant at the time the copy is delivered.