Section 654 in Civil Court Rules of the High Court of Judicature at Patna
654.
On receipt of this Advice List, the Judge-in-charge shall cause the particulars of the challans and Payment Orders shown in it to be compared with the office copies of the challans and with the details recorded in his Register of Payment Orders and shall further cause the date of actual credit and payment, as certified by the Treasury Officer, to be entered in the office copy of the challan and the Register of Payment orders.Note. - The Judge-in-charge must satisfy himself that sums withdrawn from deposit have been credited in the Peremptory Cash-Book (as required by rule 644) or in the General Cash-Book, as the case may be, before he puts his initials against the particular entries in column 9 of the Register of Payment Orders.
