- The amounts relating to courts at the headquarters of the District Judge or the [Additional District and Sessions Judge] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981, w.e.f. 23-2-1982.], as the case may be, shall be received in cash from the treasury at his headquarters and be disbursed by the Central Nazir.Amounts relating to outlying courts situated in the same revenue district as that in which the headquarters of the court of the District Judge or of the [Additional District and Sessions Judge] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981, w.e.f. 23-2-1982.], as the case may be, are situated, shall be remitted by means of treasury cash orders issued from the treasury of that district on its sub-treasuries.Amounts relating to outlying courts, situated in a revenue district other than that in which the headquarters of the District Judge or the [Additional district and Sessions Judge] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981, w.e.f. 23-2-1982.], as the case may be, are situated/shall be shown in separate consolidated bills. The District Judge or the [Additional District and Sessions Judge] [Substituted by Notification No. 626/VIII-b-1, dated 19-10-1981, w.e.f. 23-2-1982.], as the case may be, shall send these bills to the officer-in-charge of the treasury of that revenue district and advise the courts of his having done so. Of the amounts shown in the bills the portion relating to courts at the headquarters of that revenue district shall be paid in cash from the treasury of that district, the portion relating to other courts being remitted by means of treasury cash orders issued from that treasury on its sub-treasuries.Amounts relating to outlying courts shall be received and disbursed by the Nazirs of those courts under the supervision of the senior-most Presiding Officer in the station.
