Section 227 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
227. When Bank or Treasury is closed:
- If the bank or the treasury is closed, the money may, with the leave of the Judge, be paid to the Officer of the Court; in such case the lodgment schedule shall be endorsed with a receipt to be signed by the Judge and the amount shall, on the next day on which the bank or treasury is open, be sent, together with an order and counterfoil receipt, by the Officer of the Court to the bank or treasury officer who shall return the said receipt to the Court.
