322. Parts of refund certificate and their disposal.
- Part I of Form No. 29 shall be retained in the Court and Parts II and III shall be made over to the persons to whom the refund or repayments to be made for presentation to the Collector or at fine Treasury or Sub-Treasury.Such presentation shall be made within 15 days from the date of the certificate and the certificate shall not remain in force for more than 15 days.On the refund or repayment being made at the Treasury or Sub-Treasury the Officer-in-charge shall fill up Part III and return it to the court which granted the certificate retaining Part II as his voucher for the refund or repayment.
