- Entries in columns 3 to 8 on the receipt side of the day-book shall be made when the bills or cash orders on which the sums are drawn are cashed at the treasury; and entries in column 9 shall be made when cash is received.When a [portion] [Substituted by Notification No. 126/VIII-b-48 and 1, dated 14-5-1959, published in U. P. Gazette, Part II, dated 3rd October, 1959.] of a salary or travelling allowance bill, drawn by District Judge, is remitted to an outlying court by treasury cash order, the amount of that portion need not be included in the entry in columns 3, 4, 5 or 6 of the day-book kept by the Central Nazir. But when fixed stationery allowances or contingent charges are so remitted, the amount must be included in the entry in column 8 of that day-book : the reason being that those sums are entered in the Central Nazir's register of contingent charges, from which they will pass into the corresponding column 17 of the disbursement side of his day-book.
