- The sums entered in the Cash-Book shall as soon as possible, after the time for receiving money under Rule 257 has expired, be deposited [within three days] [Substituted for 'on the same date or next date' by Notification No. 8/S.R.O./91, dated 6.9.1991-Rajasthan Gazette, Ordinary, Part IV-C(I), dated 3.10.1991, page 111= 1991 RSCS/Part II/page 462/H. 356] of receipt in the Treasury through Cash Challan (G.A. 57) showing the several classes of receipt in their appropriate columns. On receipt of the duplicate of the challan from the treasury, necessary entries-regarding remittances shall be made in the relevant cash books and on each of the three form of tender provided that when there is no sub-treasury in the same town where the civil court is situated, remittances of each from such civil court to the treasury accompanied by the cash challan maybe made twice of week instead of daily.
