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State of Bihar - Section
Section 675 in Civil Court Rules of the High Court of Judicature at Patna
675.
A monthly extract from his Register of Deposit Payments [Form no. (A)-16] of sums above Rs. 5 shall be forwarded in the same form by the Judge to the Treasury Officer for transmission, after comparison with his lists of payments, to the Accountant-General.The District Judge shall include in this extract (1) the details of repayments on account of deposits of previous months whether made in his own Court or entered by him from the statements of Subordinate Courts; (2) a single total for each Court of the repayments of the current month's deposits, whether made at the district or Subordinate Courts, which must agree with the total of receipts on the same account; (3) the totals for each Court of the repayments on account of deposits Rs. 5 and less received during the year of account and the year next preceding.Like the Extract Register of Receipts, this return will keep each Court's entries in separate series. The extract will be prepared on the same printed form as the Register and should be posted as shown on the next page, columns 7 and 8 not being used.| Details of Deposit | Dates as to present repayment | Number of payment voucher | To whom repaid | |||
| Date of receipt | Number as per Register of Receipts | Amount or balance of deposit | Date of cashing Payment Order whether at Court orat Treasury | Date of granting Payment Order as per Court'sRegister | ||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Court ARs. P. | ||||||
| 7th September, 1898 | ... | 15.50 | 3rd September, 1901 | 2nd September, 1901 | 176 | ... |
| 3rd January, 1901 | ... | 6.78 | Ditto... | Ditto... | 177 | ... |
| 7th June, 1901 | ... | 108.62 | Ditto... | 3rd September, 1901 | 178 | ... |
| Add- Repaymentor deposit of current month. | ||||||
| Add- B Depositsrepaid. | ||||||
| Total Court A |
| Whether paid in cash or by transfer | Received in all previous years | Received last year | Received during the current year | Initials of Accountant | Initials of Judge-in-charge | Remarks | |
| Previous month | Current month | ||||||
| 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| Rs. P. | Rs. P. | Rs. P. | Rs. P. | ||||
| ... | 15.50 | ... | ... | ... | ... | ... | ... |
| ... | ... | 6.78 | ... | ... | ... | ... | ... |
| ... | ... | ... | 108.62 | ... | ... | ... | ... |
| ... | 15.50 | 6.78 | 108.60 | ... | ... | ... | ... |
| ... | 1.00 | ... | ... | 29.73 | ... | ... | ... |
| ... | 9.37 | 3.50 | 9.19 | 6.19 | ... | ... | ... |
| ... | 24.87 | 10.28 | 117.81 | 35.92 | ... | ... | ... |