Section 822 in Rules of the High Court of Judicature for Rajasthan, 1952
822. Payment to the cashier.
(1)On presentation of the two tender forms and on payment of the money to the officer named in the order to receive payment, the payer shall receive as an acknowledgment one of the forms of tender duly signed and the other forms shall be retained as a voucher by the treasury or the cashier and posted in a file-book.(2)At the close of the day the Superintendent Account Section shall compare the original tenders with the advice lists received from the treasury as well as with the copies of tenders presented by the payers to the cashier. The cashier shall certify the receipt of money in the register of tenders giving the serial number of the entry made in the relevant register. The Superintendent, Accounts Section shall then countersign the cashier's certificate at the foot of the original tender and send it without delay to the official concerned for being placed on the record of the case.
