Section 279 in Criminal Court Rules of the High Court of Judicature at Patna
279.
Persons desiring to draw money deposited in Court, and payable to them, shall submit to the chief ministerial officer of the Court under whose order the money was tendered, an application in Form no. (A) 2, Criminal, One copy of such form shall be supplied free of charge. In this form the applicant shall enter all particulars necessary for the identification of the credit. If it is intended to withdraw more than a single item of deposit made in the same case by one application, the number or date and amount of each deposit must be distinctly stated. Separate applications are necessary when cases are different. [G.L. 1/65.]Note 1. - If the party entitled to the money does not appear in person, the applicant must satisfy the Court that he is duly authorised, by an instrument in writing, to draw the money for the person so entitled.Note 2. - The applicant must comply strictly with the terms of the order under which the money is claimed.Note 3. - Where impounded cattle are sold, if application for the refund of the sale-proceeds be made within three months from the date of sale, vide Act I of 1871, Section 17, while the proceeds are held in deposit, the refund can conveniently be made in Form no. (A) 2, the particulars in Part I being filled up in the Court. All such deposits unclaimed within three months from the date of sale should be regularly withdrawn by the District Magistrates and paid by transfer to the credit of the Local Fund, an advice being sent simultaneously to the Local Body. If in any particular case difficulty arises in affording credit to the Fund by the above process, the money may be remitted to the party by money-order. The District Magistrates are required to furnish along with the monthly Criminal Court deposit registers a certificate to the effect that all deposits on account of sale of impounded cattle that remained unclaimed within three account months from the date of sale have been paid to the Local Fund concerned.Audit of Application
