399. Parts of refund certificate and their disposal.
- On receipt of Part III, such officer, as the Presiding Judge may appoint in this behalf shall-(1)paste Part III to Part I, noting on the former the date of its receipt from the treasury or sub-treasury;(2)certify below the order of the presiding Judge directing that the refund or payment 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 Judge thereto;"Certified that the sum of has been refunded (or paid as the case may be) under certificate No. ..................... dated..............."; and(5)[ make entries in columns 27 to 29 of Form No. 103 against the original entry of the fee, and record on Part III of Form No. 104, the fact of such note having been made.] [Substituted by Notification No. 30/VIII-b-288, dated 20-2-1963, published in U. P. Gazette, Part II, dated 8-6-1963.]
