Section 294(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)Having initialled the accounts of the day and signed the cash-book, the Magistrate-in-charge shall send the pass-book to the [Treasury] [Or to a Branch bank.] together with the net amount in cash and all the challans. This remittance must be entered in the cash-book as a payment of the day upon which it is made.
