323. Parts of refund certificate and their disposal.
- On receipt of Part III, such officer, as the Presiding Officer may appoint in this behalf, shall-(1)paste Part III to Part I, noting on the former the date of its receipt form the Treasury or Sub-Treasury;(2)certify below the order of the Presiding Officer directing the refund or payment that the refund or repayment has been made;(3)file the document, on which the refund or payment was ordered, with the record, unless it has already been so filed;(4)record in red ink a certificate in the following form on the document bearing the stamp or stamps in respect of which the refund or payment has been made and obtain the signature of the Presiding Officer thereto;"Certified that the sum of.................has been refunded (or paid as the case may be) under certificate No dated ", and(5)if the refund or payment was of a process-fee note the same in columns 27-29 of the registers of court-fees and process-fees against the original entry of the fee, and record on Part III of the certificate for refund, the fact of such note having been made.
