[Cites 0, Cited by 0]
[Entire Act]
State of Madhya Pradesh - Section
Section 670 in Criminal Courts - Rules and Orders
670.
In compiling the Extract Registers of Receipts and Repayments of Deposits for submission to the Accountant-General, the items entered in the deposit registers of the treasury without a number shall not be reproduced in detail; the monthly totals only shall be entered at the foot as amounts of copying fees received from and repaid to the head copyist. But the total amount repaid from the deposits made in each financial year shall be given separately. Thus, supposing the total amount of copying fees repaid during a month was Rs. 175, the note would stand as follows:| On account of deposits made in 1936-37- | Rs. 23 |
| On account of deposits made in 1937-38- | Rs. 34 |
| On account of deposits made in 1938-39- | Rs. 118 |
| Total- | Rs. 175 |