Section 302 in Criminal Court Rules of the High Court of Judicature at Patna
302.
As it is important that the Deposit Registers in the Accounts Department should set forth in respect of each item all information necessary in order to deal at once with applications to draw money, all attachment processes and all orders, as to the substitution of parties which affect money in deposit, shall be noted at the time in the Deposit Register. The Office Superintendent or some other specified subordinate under his supervision, shall be made responsible for this duty.Note - Whether the Office Superintendent's responsibility is or is not to end with the communication to the Accountant is a matter left to the discretion of each Court, but some specific order should be recorded.Registers of Repayment
