Section 650 in Civil Court Rules of the High Court of Judicature at Patna
650.
In making such remittances, the Police rules as to sending an escort with the money must be duly observed.Note. - In the case of Munsifs which are at the headquarters of districts or subdivisions, the Civil Court peons should be employed to take charge of remittances to the local Treasury. In the case of Munsifs situated in the interior of districts and subdivisions, remittances should be made under Police custody. During the absence of the Sub-divisional Officer, remittances to the District Treasury (vide rule 651) should also be made under Police custody.
