Section 284 in Criminal Court Rules of the High Court of Judicature at Patna
284.
Before passing the application for payment, the Magistrate-in-charge is required to satisfy himself in the first instance, that the requirements of rule 280 have been complied with. He shall further satisfy himself by personal inspection of his Register of Deposits that the balance of credit of the particular deposits is sufficient to meet the repayment, and that no order for the attachment of the money has been noted. If the result of his scrutiny is satisfactory, he may sign the order for payment of the amount from the local Treasury as prescribed in rule 270 and shall attest with his initials the note of the order of repayment made in the Register of Deposit Receipts. He shall also initial the entries in the Register of Payment Order [Form no. (A) 9]. The Payment Order shall then be made over to the applicant for presentation to the Treasury Officer.
