Section 281 in Criminal Court Rules of the High Court of Judicature at Patna
281.
If the record of the case has been despatched to the record room of the District Magistrate under the orders of the High Court relating to the periodical despatch of records by Subordinate Judicial Officers, the Presiding Officer of the Court, to which the application is made, shall forward it to the District Magistrate, whose Record-keeper will certify, under counter-signature of the Magisterial Officer-in-charge of the record-room, that a specified sum of money is due to the applicant. On receipt of such certificate the chief ministerial officer of the subordinate Court, if he finds that there is no objection to the payment of the money, shall sign the certificate at the foot of Part I of the application and then lay it before the Presiding Officer who shall deal with it in the manner prescribed by rule 280.Note - The Record-keeper will enter in the order-sheet of the record of the case a note that an application for payment order has been counter-signed, so that a second claim for the amount may not be passed. This note shall be signed by that officer and also by the Magisterial Officer-in-charge of the record-room. A similar note shall also be endorsed at the same time on the back of the application for the information of the Presiding Officer.
