(1)When money is sent to a civil court by a money-order or under cover of a letter the procedure shall be as follows : the money-order or letter, and the amount sent shall be received by the Munsarim or clerk of the court, and shall be laid before the Presiding Judge; and an acknowledgement under his signature shall be given to the sender. If the money-order or letter requires a stamp the Presiding Judge shall have it affixed and shall deduct the cost from the remittance. If the money-order or letter covers only a single sum for deposit it shall be filed as an Original Tender with the record of the case. If the money-order or letter covers more sums than one for deposit, the coupon or letter shall be filed in a separate File of Tenders by Letters. For each item a report in triplicate shall be prepared in the office (to serve the purpose of tender) a reference being made to the original letter. The procedure laid down in the preceding rules shall then be followed, save that such sums shall, in all cases, be made payable to the court's Receiving Officer. The Munsarim shall keep a register (Form No. 6) for the entry of money received by money-order.
