- The repayment order when prepared shall be made over to the applicant for presentation at the treasury, the number of the order being entered in column 10 of the form of application, and a receipt for the order being taken from the applicant at the foot of the form of application, and upon the counterfoil of the order.[In cases where an application for repayment is not made by the pleader, who represented the applicant in the original litigation or such pleader has ceased to represent the applicant and is not, therefore, available for identifying him, the repayment order shall be delivered in the presence of the Presiding Officer, who should satisfy himself as to the identity of the applicant.] [Added by Notification No. 1/VIII-b-103, dated 2-1-1959, published in U. P. Gazette, Part II, dated 3-9-1960, page 191.]When the entry has been made in column 10 of the form of application and the applicant's receipt has been taken, the Munsarim or clerk of the court shall cause an entry to be made in the remarks column of the Register of Receipts of Deposits (Form No. 35) against the item or items in respect of which the repayment order has been issued. Such entry shall show the number and amount of the repayment order, the date of issue and the name of the person to whom the repayment order has been made payable.In cases referred to in the proviso to Rule 296 when the number of the order has been entered in column 10 of the form of application, the repayment order shall be sent duly entered in the Dak Bahi, to the Treasury Officer who will sign the Dak Bahi as a receipt for the repayment order and return it to the court.After the entry has been made in column 10 of the form of application and before the repayment orders are sent to the Treasury Officer, the Munsarim or clerk of the court shall cause an entry to be made in the remarks column of the Register of Receipts of Deposits (Form No. 35) against the item or items in respect of which the repayment order has been issued. Such entry shall show the number and amount of the repayment order, the date of issue and the name of the person to whom the repayment order has been made payable, and note the fact that the repayment order has been sent to the Treasury Officer together with the date of despatch.
