Section 269 in Criminal Court Rules of the High Court of Judicature at Patna
269.
Magistrate will as far as possible in their transaction with the public avoid direct receipt and payment of money under head (a) of rule 267.Proviso - Provided that the cash must be received in the following case:-When any sum is tendered in payment of criminal fines including compensation under section 250, Criminal Procedure Code, or section 545, Criminal Procedure Code, or section 22 of the Cattle Trespass Act and costs awarded in non-cognizable cases under Section 31 of the Court-Fees Act.
