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State of Madhya Pradesh - Section

Section 660 in Criminal Courts - Rules and Orders

660.

(1)The head copyist shall ordinarily indent for plain sheets from the treasury or sub-treasury once a month. To minimize work in the treasury the indent shall be for a whole number of reams of 480 sheets. This number shall not be larger than is necessary to ensure that the stock in hand will never be less than will suffice for a month. The indent should be in duplicate on un-official memorandum forms. One copy will ultimately remain in the treasury office and one with the head copyist. The indent shall be countersigned by the superintendent or a gazetted officer.
(2)The head copyist shall every day give to each copyist as many blank sheets as will approximately suffice for the day's work and see that each evening each copyist returns to him the number, given whether used, unused or spoilt and the notes of these transactions shall be kept in a rough note book.Note. - The head copyist is responsible for the correct balance of blank sheets. He should be provided with a box and good lock for the custody of blank sheets.
(3)The head copyist shall indent for court-fee stamps, whenever required, from the treasury or sub-treasury. The indents shall invariably be for whole sheets, whatever be the denomination of the stamps. the stamps required may be one anna, four annas, eight annas, twelve annas or one rupee. The head copyist shall not obtain stamps from a stamp-vendor without the express permission of the Magistrate or gazetted officer in charge of the copying section.Note 1. - The head copyist shall make every effort to minimize the number of indents upon the treasury; the indents should, therefore, be as large as possible.Note 2. - A sheet contains thirty-six stamps of one rupee each or forty eight stamps of other denominations.
(4)The head copyist may include court-fee stamps as part of his cash balance which is sent daily to the nazir in a scaled leather bag, and court-fee stamps shall be reckoned as cash for all account purposes. All transactions relating to the disposal of court-fee stamps shall appear in the detailed account book.