Section 287(1) in Criminal Court Rules of the High Court of Judicature at Patna
(1)When an application is made to draw money at credit under a deposit which has lapsed under rule 314 but the payment of which is otherwise unobjectionable, the application shall be made in Form No. (A) 2 and the procedure prescribed in rule 280 above shall be followed; after which the Accountant shall prepare a special form of application in Form no. A (3), Criminal which, when passed by the Magistrate-in-charge, after the examination prescribed by rule 284, shall be dealt with under rule 317.
