Section 240 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
240. Repayment:
(1)The repayment of any cash, which has not been extended for the purpose for which the same deposited shall be made upon the production of the receipt and under the immediate superintendence of the Judge, who shall satisfy himself as to the identity of the person to whom such repayment is made and of his authority to receive it.(2)Provided that if the amount so deposited or the unexpended portion thereof has been sent by the Court to a Bank or Treasury Officer, Rules 231 to 236 inclusive, shall apply to an application for repayment.(3)If the applicant is unable to produce receipt, he shall file an affidavit accounting for its non-production.
