Section 294 in Criminal Court Rules of the High Court of Judicature at Patna
294.
(a)Having initialled the accounts of the day and signed the cash-book, the Magistrate-in-charge shall send the pass-book to the [Treasury] [Or to a Branch bank.] together with the net amount in cash and all the chalans. This remittance must be entered in the cash-book as a payment of the day upon which it is made.(b)it is important that this be done before the business of the new day commences, and the Cashier should have in hand, after each such remittance, only the balance of the peremptory cash transactions and the other balances referred to in rule 278.Treasury Advice List
