Section 299 in Criminal Court Rules of the High Court of Judicature at Patna
299.
Two Registers of Deposit Receipts shall be kept in Form no. (A) 11 and two of Deposit Repayments in Form no. (A) 12. One of these shall be termed the Register of a Deposits, and there shall be entered therein all deposits originally exceeding Rs. 5. The other shall be termed the Register of B Deposits, and there shall be entered therein all deposits not originally exceeding Rs. 5. Both registers shall be kept in the same form and shall be posted in the same manner but with separate series of number (see next rule) distinguished by the initial letters A and B, respectively.Posting
