268. Correspondence between Court and Treasury Accounts.
- At the close of the day, the Munsarim or the Reader of the Court concerned, as the case may be, shall take the Register of Tenders to the Receiving Officer and shall compare the entries with the Treasury receipted challans received from the Treasury and with the relevant register of the Receiving Officer. When money has been deposited the Receiving Officer shall certify such receipt in the register of Challans (Tenders) (Reg. 25) giving the serial number and date of the Deposit Register. The Munsarim or the Reader of the court concerned, as the case may be, shall then countersign the Receiving Officer's Certificate at the foot of the original Tender, and relevant Registers and case the Original Tender to be filed with the record to which it relates.Repayments
