Section 681(1) in Criminal Courts - Rules and Orders
(1)All sums received in cash and disbursed by the nazir shall be accounted for in detail in the register. Only the daily totals or sums for which separate registers are maintained shall be entered. Amounts received by money order shall be entered in the register before the money order receipts are signed by the District Magistrate or a subordinate Magistrate authorized in this behalf. On no account shall original papers regarding receipts of any money be sent to the nazir nor shall they be filed till the money has been actually entered in his register or credited into the treasury, as the case may be.
