8. Liability of the State revenues in certain cases. -
[(1) The Consolidated Fund of the State shall be liable to make good all sums required to discharge any liability from which the Sheriff, the Deputy Sheriff or their subordinates are exempted under the provisions of section 7.](2)Nothing in sub-section( 1) shall be deemed to render liable the [Consolidated Fund of the State] or any Sheriff, or Deputy Sheriff or any of their subordinates appointed after the commencement of this Act for anything done by, or under the authority of, any Sheriff or Deputy Sheriff before the commencement of this Act.(3)Nothing in sub-section (1) shall prevent the [State] Government from recovering any sum paid by it under that sub-section from the Sheriff, the Deputy Sheriff or any of their subordinates liable personally to pay such sum.(4)Sums payable by the [State] Government under sub-section (1) are hereby declared to be charged on the [Consolidated Fund of the State].[9. Disposal of fees, poundages and charges by the Sheriff. -The Sheriff shall dispose of, in such manner and at such times as may be prescribed, the balance standing on the date of the commencement of this Act to the credit of the account known as the ‘Sheriffs Account Number II’ and all fees, poundages, charges and other monies realised by him or by any of his officers and servants, after the said date.][9A. The Sheriff not to incur any expenditure unless parties have deposited amounts. -The Sheriff’shall not incur any expenditure on account of the wages of temporary guards, advertisement charges, subsistence allowance or on any other account unless the parties have deposited necessary amounts in advance.]
