Section 275 in Criminal Court Rules of the High Court of Judicature at Patna
275.
On presentation of the challan (in triplicate) at the Treasury and on payment of the money, the payer shall receive, as an acknowledgement, one of the three challans signed by the Treasury Officer if the amount be Rs. 500 or more, by the Accountant and Treasurer if less than that sum. Of the two copies of the challan retained by the Treasury Officer, one copy shall be forwarded to the Magistrate-in-charge together with the Advice Lists referred to in rule 295.Note - In the case of the District Magistrate's Court money may be remitted to the Treasury without the intervention of the "Magistrate's Accountant".
