- The weekly cash return in Form No. 113 shall be checked by the court's Receiving Officer with the cash account of the court, and any discrepancy, or any delay exceeding one week in the payment of money into the [State Bank of India or Treasury or Sub-Treasury, as the case may be,] [Substituted by Notification No. 1053/VIII-b-107, dated 26-11-1979 (w.e.f. 26-1-1980).] shall be brought to the notice of the Judge.The weekly statement (in Form No 114) of movable property remaining in the custody of the Amin shall be checked by the Munsarim with the records of the cases concerned.The weekly extracts, returns and statements, shall after disposal be pasted into file-books kept for the purpose in each court.
