Section 659 in Civil Court Rules of the High Court of Judicature at Patna
659.
In order to enable the Accountant to deal promptly with applications for payment of deposits, all attachment processes, transfer orders relating to decrees, orders for the substitution of parties and all other orders which affect the payment of decretal and other monies in deposit, shall be noted by him in the Deposit Register with all changes in the names and addresses of the payees. The Sarishtadar of each Court shall be responsible for communicating these orders to the Accountant who shall sign on the order sheet of the case in acknowledgement.Note. - At stations away from headquarters the Sarishtadar shall also be responsible for seeing that the entries are made in the Deposit Register.Registers of Repayments
