[Cites 0, Cited by 0]
[Entire Act]
State of Uttar Pradesh - Section
Section 427 in The General Rules (Civil), 1957
427. Statement showing receipts under head "Administration of Justice".
- The following special procedure is laid down for observation with regard to the requirements of paragraphs 87 to 90 of the Financial Handbook, Volume V, Part I.The Presiding Officer of each court shall before the 15th of every month prepare a statement in the form given below showing the amounts of receipts under the respective revenue heads specified in the form, which were credited into the treasury during the previous month. This statement should then be sent to the local treasury and verified there by the Treasury Officer in the manner laid down in Rule 321, Chapter XI of these rules. The discrepancies, if any, pointed out by the Treasury Officer should be reconciled and after the statement has been duly verified it should be submitted to the District Judge who, as Controlling Officer, will see that the dues of Government are regularly paid into the treasury :Statement showing the grand-totals of amounts of receipts under head 'XXI - Administration of Justice' which were credited into the freasury at ....... during the month of| Name of Court | Sale-proceeds of unclaimed and escheated property | Court-fee realised in cash | General fees, fines & forfeitures | Miscellaneous fees and fines | Miscellaneous | Remarks | |||
| Civil Court amin's fee | Other items | Fees and fine of civil court | Other items | Judicial record-room receipts | Fees for vend of food and sale proceeds ofproduce of civil court compound | ||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |