Section 289 in Criminal Court Rules of the High Court of Judicature at Patna
289.
Notwithstanding anything contained in the rules in this Chapter, refunds of criminal deposits or amounts deposited in excess where the amount involved does not exceed Rs. 100 may be paid by postal money-order subject to the following rules:-(1)On receipt of a refund order passed by the District Magistrate or other officer concerned, the Treasury Officer may, at his discretion, issue a notice (a) inviting the person to whom the refund is to be made, to receive payment at the Treasury; and (b) intimating that on failure to comply with the invitation within one month (or such longer period as may appear necessary) the amount of the refund will be remitted to the payee by postal money-order at his expense.(2)When the payee appears in person at the Treasury, the Treasury Officer should see that no avoidable delay occurs in getting the voucher for the refund signed by the payee who may then receive the payment personally or by a duly authorized agent, or by money order at his own expense.(3)When a money-order is issued under clause (d) of the notice referred to in rule (1), the purpose of the remittance should be stated briefly by the Treasury Officer on the acknowledgment portion of the money-order form in continuation of the printed entry there "Received the sum specified above on..................." sufficient space being left below the manuscript entry thus made for the signature or thumb impression of the payee. The amount of the money-order should not be remitted in cash to the post office but the Treasury Officer should send a money-order form duly filled in together with a certificate that the amount of the order and the money-order fee thereon have been credited to the Post Office in the Treasury accounts by per contra transfer. The Post Office will accept the money-order on the authority of the Treasury Officers certificate.(4)On receipt of the money-order acknowledgement duly signed by the payee, it should be attached to the usual receipt in form 13 or 31 as the case may be, in which the full amount of the refund and the deduction made therefrom on account of the money-order fee should be shown clearly; the receipt will then be disposed of in the usual way. The Accounts Department will accept such voucher with the money-order acknowledgement as a valid receipt for the full amount of the refund entered therein.
