Section 632 in Civil Court Rules of the High Court of Judicature at Patna
632.
If the application is found to be correct, and the deposit has not lapsed, the Accountant shall fill up the second part of the application form, post the transaction in the Register of Payment Orders [Form no. (A)-13], number with its proper index number, and make the requisite entry in the Register of Deposit Receipts. Finally, the application, with the Register of Payment Orders and the Register of Deposit Receipts, shall be laid before the Judge-in-charge.Note. - In the case of decree money remitted by special money order, the Accountant shall enter in columns 3 and 4 of the second part of the application form 'by money-order' with date.Approval by Judge-in-charge
