Section 270 in Criminal Court Rules of the High Court of Judicature at Patna
270.
(a)Money under heads (b) and (h) of rule 267 may ordinarily be received in cash in the District Magistrate's Court.(b)In the District Magistrate's Court repayment under any of the heads of rule 267 except (h) should be made only through the Treasury.(c)Under head (h) payments will ordinarily be made in cash by the cashier on his own responsibility.(d)No refund should be made on account of head (g).
