Section 275 in Criminal Court Rules of the High Court of Judicature at Patna
275.
On presentation of the chalan (in triplicate) at the Treasury and on payment of the money, the payer shall receive, as an acknowledgement, one of the three chalans 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 chalan 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".[276. When money is tendered under rule 273, the Cashier shall enter the amount in a bound book of receipts numbered in serial order (Form No. 511 of Schedule XIV, Board of Revenue Forms). The entries shall be made in duplicate by carbon. He shall then tear off the original, sign it and give it to the payer as his voucher. The carbon copy shall be retained in the bound volume.] [Substituted by C.S. No. 2.]
