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State of Uttar Pradesh - Section

Section 297 in The General Rules (Civil), 1957

297. Repayment of other than petty items by money-order.

(1)A money-order form and the repayment order both duly filled in shall be sent to the Treasury Officer with form No. 49. In the original repayment order the words "by money-order" shall be written.The following entries shall be made in the money-order form :
(i) For the amount remitted The amount of the payment order less the postal commission.
(ii) For the name of the remitter The name of the treasury not the court.
(iii) For the address of the payee The registered address of the applicant.
(iv) On the acknowledgement portion of the form in continuation ofthe printed entry, "Received the sum specified above on." The purpose of the remittance, leaving sufficient space belowthe manuscript entry thus made for signature or thumb-impressionof the payee.
(2)The right half of Form No. 49 shall be detached, completed, and returned by the Treasury Officer (when he has received an acknowledgement of the remittance from the payee) and shall be filed in the record with the application.