- Civil Court deposits shall be repaid through repayment orders in Form No. 39, Financial Handbook, Volume V, Part I. These forms are issued in books of 100 forms each.For the sake of convenience each book is divided into two parts or volumes, the first part or volume containing forms bearing serial Nos. 1 to 50 and the other containing forms bearing serial Nos. 51 to 100. Each book bears a printed number which is repeated on every form contained in it. Use of a loose repayment order form is strictly forbidden.The books shall be supplied by the Treasury Officer to Presiding Officers of courts on written application. Presiding Officers of sub-ordinate courts shall apply for the books through the District Judge or the Civil and Sessions Judge as required under paragraph 109 of the Treasury Manual. Both volumes of a book will be issued simultaneously; but a new book or volume shall not be brought into use until all forms of the book or volume previously in use have been issued. As soon as a Presiding Officer commences to use a new book, he shall report the fact to the Treasury Officer. The counterfoils of a used up book shall be retained by the court for 12 years and then destroyed; they are not to be returned to the Treasury Officer.A Presiding Officer shall on receipt of a book from the Treasury Officer count the forms in it and give a certificate specifying the number printed on it and the number of forms contained in it.
