- With the exception hereinafter noted all moneys received by an Amin shall immediately on receipt be inserted by him in his Cash Register, and shall, with as little delay as possible, be paid by him into the [State Bank of India and when there is no branch of the Bank, the treasury or sub-treasury, as the case may be] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979, w.e.f. 26-1-1980.], [petty items such as charges for maintenance of live-stock, cost of preparing attached property for sale, wages of shahnas paid through the Amin, wages of Chairman (Chapter XIII, Rule 377) and payment for the tolls made over to Amin (Chapter IV, Rule 107) etc.] [Substituted by Notification No. 626/VIII-b-L dated 19-10-1981 (w.e.f. 13-2-1982).], which pass through the Amin's hands but are not required to be paid into the [State Bank or Treasury or Sub-treasury, as the case may be] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979 (w.e.f. 26-1-1980).] shall not be shown in the Amin's Cash Register (Form No. 110), but in the columns 14 to 17 of the Register of Orders (Form No. 106) and in columns 11 to 16 of the Proceedings Register (Form No. 108) :-[* * *] [Clauses 1 to 5 omitted by Notification No. 626/VIII-b-1, dated 19-10-1981. (w.e.f. 13-2-1982).]The entries in column 14 of the Form No. 106 shall be made when the money is remitted to the Amin, and those in columns 15 to 18 when the Amin's report is received. The entries in columns 11 to 12 of Form No. 108 shall be made by the Amin at the same time as those in columns 1 to 8 ; and those in columns 13 to 14 when entries are made in column 10.The Amin may transfer to the [State Bank or Treasury or Sub-treasury, as the case may be,] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979 (w.e.f. 26-1-1980).] small items upto a limit of Rs. 50 at a time through a peon by whom security for that amount has been furnished. The Amin will be personally liable for loss of any sum exceeding Rs. 50 which are transferred by him to the [State Bank or Treasury or Sub-treasury, as the case may be,] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979 (w.e.f. 26-1-1980).] through such peon.N.B. - Government Order No. A-610/X-175, dated 13th February, 1926 merely defines the expression "responsible person" for a particular purpose and does not affect the rule above.
