Section 231 in High Court of Chhattisgarh Rules, 2005
231.
When money is required to be paid or deposited in the office of the Court it shall be accompanied by triplicate Challans which shall be delivered to the Accountant of the Court. If the Challans are in order the Accountant shall sign and return the three Challans to the person making the payment or deposit for presentation with the money to the Cashier of the Court. The Cashier shall thereupon receive the money, enter the receipt in the register of receipts, sign each Challan and send the Challans to the Accountant.The Accountant shall then enter the amount in his register of receipts, issue one copy of the Challan to the person making the payment or deposit as a receipt for the money, send the second copy to the office to be filed with record concerned, and keep the third copy serially in a guard file. When the amount exceeds Rs. 500/- the copy of the Challan intended as a receipt for the money shall be signed by the Deputy Registrar before it is issued. The Cashier shall remit the money he has received to the Treasury with the Treasury Pass Book, after verification by the Deputy Registrar or in his absence, by the Assistant Registrar, on the next day 011 which the Treasury is open following the day of payment.
