Section 287(2) in Criminal Court Rules of the High Court of Judicature at Patna
(2)At the time of passing the application in Form No. (A) 3 the Magistrate-in-charge shall have an endorsement written on the back of the application in Form No. (A) 2 to the following effect-"Certified that an application to the Accountant-General in form No. (A) 3 has been prepared and passed by me on (date).(Signed)X.Y.Magistrate-in-charge."Lapsed DepositsRefunds Under Heads (B) to (G) of Rule 267
