Section 280 in Criminal Court Rules of the High Court of Judicature at Patna
280.
(a)The chief ministerial officer shall compare the application with the record of the case and carefully test the validity of the claim. If he finds that the name of the payee has been correctly given, and that there is no objection to the payment of the money on the ground of attachment or otherwise, he shall sign the certificate at the foot of Part I of the application. The application will then be laid before the Presiding Officer along with the record of the case. The Presiding Officer after an enquiry that may be necessary about the identity of the claimant, shall sign the certificate in Part I in open Court and hand the certified application then and there to the claimant or his pleader for presentation to the Accountant. At the same time a note of the issue of the payment order shall be made (in red ink) in the order-sheet of the original case and initialled by the Presiding Officer. And an endorsement shall be made on the back of the application and signed by the Presiding Officer to the following effect-Certified by me and issued to the applicant, who is identified by Shri ................. Pleader or to Shri ............... the applicant's pleader who acknowledged his signature on the face thereof. The issue of this payment order has been noted on the order sheet of Case no. ............... of .............(Signed X.Y.)(Name and designation.)(b)The Accountant shall compare the contents of the application with the Register of Deposit Receipts, and shall satisfy himself that the amount as shown has been received and is still unpaid and that the name of the claimant corresponds with the name of the payee entered in the register and that no order for the attachment of the money is in force. If the deposit has been transferred to the Clearance Register (rule 309 and 310), such Clearance Register shall be deemed to be the Register of Deposit Receipts within the meaning of this rule and rules 283 to 286.Modified Note - The chief ministerial officer will note in the order-sheet of the record of the case that the application for payment order has been passed so that a second claim for the amount may be checked. This note should be signed by the chief ministerial officer and also by the presiding officer.
