Section 317(7) in Bihar Board's Miscellaneous Rules, 1958
(7)Refunds of other than Revenue deposits. - In dealing with applications for refunds of other than revenue deposits, e.g., custody fees, criminal deposits, fines, forfeitures, sale proceeds of unclaimed intestate properties, etc., the procedure laid down at pages 118-125 of the Patna High Court Rules and Orders, Volume I (Criminal) and pages 204-211, Volume I (Civil), should be followed.
