(1)in the case of a sale conducted by an officer of the court or by any other person (not being a Collector) appointed by the court, if on default being made in the payment of purchase-money within the time specified in Order XXI, Rule 85 of the Civil Procedure Code (Act No. V of 1908), the earnest money deposited under Order XXI, Rule 84, is ordered to be forfeited under Order XXI, Rule 86 of the Code, the court shall make over to the Receiving Officer a repayment order for the amount of the fee payable by way of poundage and the Receiving Officer shall buy stamps representing that fee and affix them on the order directing the deduction to be made.As to the remainder of the earnest money the court shall:(a)send a proceeding to the Treasury Officer informing him of the forfeiture of the item and of the number and date borne by it in the Register of Receipts of Deposits, and requesting him to transfer and credit it to Government under head "065-Other Administrative Services (A) Administration of Justice, (B) Fines and Forfeitures;"(b)mark of the item in red ink along columns 11 to 23 of the Register of Receipts of Deposits (Reg. 16), thus: "forfeited under Order XXI, Rule 86 of the Civil Procedure Code (Act No. V of 1908) the ,day of 19 ." and enter it in column 24 of that register; and(c)debit the item in the deposit Cash Book in column "Treasury" on the day on which transfer is advised by the Treasury Officer.
