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State of Uttar Pradesh - Section

Section 350 in The General Rules (Civil), 1957

350. Mode of obtaining Postage Stamps.

- The value of service postage stamps shall be adjusted by book transfer** [instead] [G.O. No. 1908/X-168 (Financial Department), dated 15th August, 1917.] of by cash.** Note. - At Tahsil treasuries and sub-treasuries may be deposited cash chests of outlying Munsifs. At every Tahsil where such chests are received for safe custody the Tahsildar shall inform the Munsif in advance of all holidays on which the Tahsil treasury will be closed, and on such holidays shall, on an application being made open the Tahsil treasury from 10 to 11 A.M. and From 3 to 4 P.M. for the purpose of issuing and receiving the chests.District Judges shall obtain their supplies of these stamps for the use of courts at headquarters by means of treasury Form No. 314 from the Treasury Officer of the district.Outlying courts shall obtain their supplies by indenting on the prescribed form on the treasuries or sub-treasuries at the places where their respective courts are located. The details of labels used shall continue to be shown in the register of contingent charges (Form No. 60) for inclusion in register (Form No. 61).