Section 685 in Civil Court Rules of the High Court of Judicature at Patna
685.
(a)Four statements of the balances to be written off shall be prepared in Form no. (A)-12, one for each of the four classes (a), (b), (c) and (d), specified in the Example under rule 684. These statements shall be submitted along with the Clearance Registers. Those of the Subordinate Courts must be compared by the District Judge with his own Registers, and discrepancies, if found, must be reconciled. Those of the District Judge must include, under the District Judge's numbers, the lapsed balances of A-Deposits of the Subordinate Courts.(b)As regards B-Deposits, the statements received from the Subordinate Courts must be copied into the District Judge's statement with a separate total for each Court, the originals being filed for future reference.Note. - The note under rule 678 applies to these Statements of Lapsed Deposits also.Correction of Balance
