711. District remittances and remittances from Munsifs' Courts.
(a)District remittances, i.e., remittances from one place to another in the same district, shall' ordinarily be made twice in each month only, on such dates as may be fixed.(b)Where Munsifs' Courts exist, the Judge shall fix the dates in each month on which the money shall be made over to the police for transmission to treasury.(c)On the day appointed, an escort shall proceed to the Munsifs Court. The money shall be counted in the presence of the escort commander and placed in a bag, which shall then and there be sealed and made over to the guard, who shall forthwith proceed with it to the treasury or Sub-divisional treasury. The escort commander shall be furnished with a memorandum of the amount.(d)The escort commander shall cause the bag and seal to be inspected in his presence by the Treasury officer to whom it is addressed and, while held responsible for the total amount in the bag, he shall not be called on to replace any light or spurious coin that it may contain, provided the bag and the seal show no signs of being tampered with.(e)The rules apply only to small remittances made by Munsifs in bags. Larger remittances shall be sent more securely packed. If a remittance be in copper coin, and exceeds 6¼ seers in weight or Rs. 500 in value, coolie labour shall be employed to be paid for by the Munsif. Should any necessity arise for a second remittance during the month the same course shall be pursued.Note. - Police escorts should only be provided for remittances exceeding Rs.100.
