Section 238 in High Court of Chhattisgarh Rules, 2005
238.
The Cashier is authorized to make payment in cash of a sum not exceeding Rs. 200/- (Rs. Two Hundred only). Before making payment the Cashier shall satisfy himself as to the identity of the payee and if the payee is not personally known to him he shall note in the register of pay orders the name, description and address of the person by whom the payee has been identified to his satisfaction. Before making payment the Cashier shall take from the payee a receipt for the money, duly stamped when a stamp is necessary. The Cashier shall enter all such payments in the register of pay orders.
