- Money deposited by an Amin under Rule 336 shall remain at [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).] in which it was deposited unless and until a repayment order is made under Rule 303 upon an application for repayment regularly made and passed, if the money has been deposited at a sub-treasury the repayment order shall be made payable there or at the District Treasury, as the applicant may desire.Note. - Payments which have to be made at sub-treasuries may be arranged for by obtaining such orders issued by the District Treasury (vide paragraph 45-E (4) of Financial Hand Book, Volume V, Part I).
