Section 276 in Criminal Court Rules of the High Court of Judicature at Patna
276. [ [Substituted by C.S. No. 2.]
When money is tendered under rule 273, the Cashier shall enter the amount in a bound book of receipts numbered in serial order (Form No. 511 of Schedule XIV, Board of Revenue Forms). The entries shall be made in duplicate by carbon. He shall then tear off the original, sign it and give it to the payer as his voucher. The carbon copy shall be retained in the bound volume.]
