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State of Madhya Pradesh - Section

Section 671 in Criminal Courts - Rules and Orders

671. Early in March a list of items lapsing to Government shall be drawn up and, after being compared by the District Magistrate or one of his Magistrates with the list of unexpended advances and the register of applications, shall be submitted to the Accountant-General immediately after the 31st March in accordance with Financial Rule 653. The list shall show distinctly how much is to be credited to Government as lapsed out of the amount received during each separate financial year. Thus, supposing Rs. 45 is to be credited to Government as lapsed, the note would stand as follows:-

On account of 1936-37- Rs. 6
On account of 1937-38- Rs. 5
On account of 1938-39- Rs. 34
Total- Rs. 45
Refunds of amounts included in this list shall only be payable with the sanction of the Accountant-General under Financial Rule 654. Repayments of such deposits up to a limit of Rs. 5 in each case may, however, be made by the treasury officer without pre-audit by the Accountant-General (Financial Rule 654).Note. - The particulars of amounts submitted to the Accountant-General under Financial Rule 650 should show the particular year on account of which there are balances of copying fees out standing in the head copyist's register.