582. All items received and credited into the treasury or paid to a railway administration are to be entered in this register each day. If a fine imposed by one Court is tendered to another Court, and accepted, it shall not be shown in the registers of the latter Court but the recovery of it shall be certified by treasury receipt or otherwise to the Court which imposed the fine.
"Cash securities deposited under Section 513 of the Code should also be entered in this Register and credited into treasury under the head "Revenue Deposits".[High Court Notification No. 4152, dated the 8th June, 1955].
