Section 612 in Civil Court Rules of the High Court of Judicature at Patna
612.
Any person desirous of paying money into Court, or, in the case of collections maae by any officer of the Court, the officer who has realized the money, shall be furnished, free of cost, with four forms of challan [Form no. (A) 1] in each of which he must enter in English the particulars required from him. One of the challans, herein called the original challan, shall bear the Court-fee stamp (if any) required by law.Note 1. - In the case of Deposit challans care must be taken to enter fully the nature of the deposit, the number of the suit or execution case (if any), the name of the person on whose behalf the money is paid in and of the person to whom it is to be paid over, etc.Note 2. - No stamp is required for a tender of money which a party is bound to pay into Court in the progress of a suit, or to complete a purchase, as the Court cannot refuse the tender.In cases where the payment is voluntary, such as deposits made on account of rent, or by a mortgagor and the like, a stamp should be required; but if the application or petition be duly stamped a second fee should not be exacted for the challan.Note 3. - In the case of sums deposited under section 379(1) of the Indian Succession Act (XXXIX of 1925), the deposit challans must show that the amount is deposited to the credit of the Judge.
