- Direct receipts of money which fall under head of Account (1) (a) of Rule 253 shall generally be avoided by courts:Provided cash shall however, be received when tendered under head of Account (1) (a) in the following cases :(1)When the court is over 8 Km. away from the nearest Treasury.(2)When the money is payable into court under any of the Section following namely, Section 55, Order XX, Rules 11 & 14, Order XXI, Rules 84 & 85, Civil Procedure Code of 1908 and Section 379(1) of the Indian Succession Act, 1925 and is tendered after the hour prescribed in Rule 257.(3)When the proceeds of movable property, sold in execution through the officer of a Civil Court, under Order XXI, Rule 77, Civil Procedure Code, cannot be paid into the Treasury on the day of sale.(4)When the amount of the money tendered docs not exceed Rs. 25.Repayments of money falling under head of Account (1) (a) shall be made through the Treasury.
