(2)all deposits and balances which at the date of the preparation, of the list had remained in deposit from a date two years prior to 1st April of the preceding year.This list shall include items for which repayment orders may have been issued already but not cashed at the treasury.The list shall be placed on a notice-board in a conspicuous part of the court-house, with a notice to the effect that the items mentioned therein will lapse to Government if not withdrawn before 1st April then following.
