- Before the form of application for repayment is signed by the person to whom the money is due and payable, columns 1 to 4 shall be filled up. The form shall then be presented to the Munsarim or clerk of the court by which the money is held in deposit. The application shall bear the court-fee, if any, prescribed by law (see note to Rule 295), and shall be entered in a register to be maintained as directed in G. L. 16/44-7 (1) of 17-3-1937.If the person to whom the money is due and payable appears in person to receive the money and is not personally known to the Presiding Judge, no order for payment shall be made until he has been identified by a pleader or other person known to such Judge. If the person to whom the money is due and payable does not appear in person no order for payment shall be made unless and until the Presiding Judge is satisfied by affidavit or otherwise that the person asking for payment has been duly authorized by the person to whom it is due and payable by an instrument in writing to receive the money :Provided that, when the sum to be refunded does not exceed Rs. 500, the applicant may add to the application a request that the amount minus postal commission, may be forwarded by money-order to him at the address that he has registered as his address for the purpose of the service of processes under Order VIII, Rule 19.[A money-order form shall for the purpose, be supplied by the applicant] [Added by Notification No. 410/VIII-b-100, dated 2-11-1966, published in U. P. Gazette, Fart II, dated 15-7-1967, page 93.].
