- The re-payment of sums entered in the Register of Petty Receipts and Re-payments shall be made by the Receiving Officer upon his own responsibility, the signature of the recipient being taken when practicable in column 15.Unexpended items shall be returned direct to the Receiving Officer, who shall then enter them upon the receipt side, the name of the process-server or other person returning the items being entered in column 4 and a reference to the original number of receipt being given in column 6 thus : "Unexpended balance of receipt, serial No. 432". Re-payment of such unexpended items, provided they have not been remitted to the treasury as miscellaneous deposits (see Rules 317 and 326), may be made by the Receiving Officer direct to the original payer or his duly empowered attorney either upon signature of the recipient being given in column 15, or by means of a postal money-order where re-payment has not been so made. Where money is remitted by money-order the number and date of money order receipt shall be entered in column 15. The balance of unexpended and unrepaid item may also be repaid in presence of the Presiding Judge when the case first comes on for hearing, and the signature of the recipient shall be taken in column 15.At the end of each week the Receiving Officer of every court shall ascertain what balances of moneys deposited and entered in the Register of Petty Receipts and Re-payments are due and became repayable during the preceding week and shall enter a minute in respect of each such balance in Form No. 47 which form shall be affixed to the notice-board in a conspicuous part of the court-house.
