Section 691 in Civil Court Rules of the High Court of Judicature at Patna
691.
It is the duty of every Judge to see that sums which are in deposit, but which under any rule or law are forfeited, or become the property of Government (e.g., earnest money forfeited, or intestate property unclaimed), are duly credited to Government. In every such case there shall be prepared simultaneously (1) a Payment Order addressed to the cashier and directing payment of the deposit "by transfer as per challan no. of this date," and (2) a challan crediting it to the proper head. Such Payment Order and challan shall be registered and dealt with in every way as if cash were paid out of and received into Court.
