Section 321 in Criminal Court Rules of the High Court of Judicature at Patna
321.
It is the duty of every Magistrate to see that sums which are in deposit, but which under any rule or law are forfeited or become the property of Government are duly credited to Government. In every such case there shall be prepared simultaneously (1) a Payment Order addressed to the Treasury Officer and directing payment of the deposit "by transfer as per challan no. of this date," and (2) a challan crediting it to the proper head. Such payment order shall be registered.
