Section 682(1) in Criminal Courts - Rules and Orders
(1)All sums drawn from the treasury on abstract contingent bills, whether in repugnant of the permanent advance or otherwise, and all payments made either out of the permanent advance or from sums drawn on abstract contingent bills to meet special charges are to be entered in the register. In no case shall the nazir or naib-nazir make a payment from the permanent advance or from the sums drawn on abstract contingent bills without the signature of the District Magistrate or the superintendent on the order for payment. At places where there in no superintendent every order for payment shall be signed by the officer-in-charge.
