Section 315 in Criminal Court Rules of the High Court of Judicature at Patna
315.
Four statements of the balances to be written off shall be prepared in Form no. (A) 7. One for each of the four classes (a), (b), (c) and (d) is specified in the example under rule 314. These statements shall be submitted along with the Clearance Register. The District Magistrate's statements must include, under the District Magistrate's numbers, the lapsed balances of A Deposits the Subordinate Courts.Note - The note under rule 310 applies to these statements of Lapsed Deposits also.Correction Of Balance
