666. When the head copyist requires repayment of any advance paid into treasury under the preceding rule he shall enter it in the pass book which shall be presented to the treasury. The date and amount of each deposit out of which repayment is desired, shall be given in columns 4 and 5 of the pass book. In every case of withdrawal other than that of an unexpended advance the oldest deposit available shall be drawn upon; to that end against each withdrawal which finally exhausts a deposit and also against the entry relating to the original deposit a remark to that effect should be made in the last column of the pass book. The pass book shall be presented to the treasury accompanied by a simple receipt. The receipt shall be countersigned by,-
(a)The Deputy Commissioner or one of his gazetted assistants-At the head-quarters of a district.(b)The Sub-Divisional Officer-At the headquarters of a sub-division.(c)The tahsildar or Naib-Tahsildar-At the headquarters of a tahsil.If the deposit at the credit of the head copyist is sufficient, the treasury shall make the payment and shall enter the item in the Register of repayments of Revenue Deposits without a number as "Repayments of copying fees to Head Copyist". An unexpended advance once paid into the treasury shall not be refunded to the applicant until it has been withdrawn from the treasury.
