Section 320 in Criminal Court Rules of the High Court of Judicature at Patna
320.
Every Magistrate-in-charge shall maintain a Register of Miscellaneous Receipts in Form no. (A) 14. In this Register all receipts are to be posted which do not come under head (a) (Deposits) or head (h) (Peremptory Receipts) of rule 267. The entries shall be made and checked in the same way as the entries in the Register of Deposit Receipts of the Subordinate Courts. The amounts of petty receipts under (f) and (g) are to be shown only in a single total for each day.Note - No register of stamp duty and penalties need be kept by the District Magistrate. There is no refund of Court-fee stamps in the District Magistrate's Courts.Credits To Government
