- Payment of money into court shall ordinarily be made by means of a tender upon a printed triplicate form. (These forms may be obtained from licensed stamp vendors). The applicants shall enter in the court language the particulars required in columns 1 to 4 of the triplicate Form of Tender (Form No. 44) and shall affix to one of the tenders, herein called the Original Tender, the court-fee stamp, if any, required by law. The applicant shall then hand over the tender to the Munsarim or clerk of the court. When a judgment-debtor pays decree money into court, the form of tender to be used shall be No. 45.** Note. - (i) No stamp is required for a tender of money which a party is bound to pay into court in the progress of a suit or to complete a purchase. In case where the payment is voluntary, as in the case of deposits made under Order XXIV, Rule 1, or by a mortgagor and the like, a stamp is required unless the tender be accompanied by a duly stamped application' giving particulars of the payment. (Also see G.L. 3147/44-18 (5) of 11th November, 1919].(ii)In the case of sums deposited under Section 379 (1) of Act No. XXXIX of 1925, the tender shall show that the amount is deposited to the credit of the Judge.
