Section 287 in Criminal Court Rules of the High Court of Judicature at Patna
287.
(1)When an application is made to draw money at credit under a deposit which has lapsed under rule 314 but the payment of which is otherwise unobjectionable, the application shall be made in Form no. (A) 2 and the procedure prescribed in rule 280 above shall be followed; after which the Accountant shall prepare a special form of application in Form no. A (3), Criminal which, when passed by the Magistrate-in-charge, after the examination prescribed by rule 284, shall be dealt with under rule 317.(2)At the time of passing the application in Form no. (A)3 the Magistrate-in-charge shall have an endorsement written on the back of the application in Form no. (A)2 to the following effect:-"Certified that an application to the Accountant-General in Form no. (A) 3 has been prepared and passed by me on (date).(Signed)X. Y.Magistrate-in-charge."Lapsed Deposits Refunds Under Heads (B) TO (G) of Rule 267
