(1)Deposits;(a)Civil Court deposits, including;(i)sums paid under decrees and orders;(ii)sums deposited under Order XX, Rule 14 and Order XXIV, Rule 1 of the Civil Procedure Code and Section 83 of the Transfer of Property Act;(iii)Sums deposited under Order XXII, Rule 84 or paid under Order XXI, Rule 85 of the Code;(iv)Sums deposited under Section 379(1) of the Indian Succession Act;(v)Sums deposited in lieu of security;(vi)Sums deposited under any law relating to the Land Acquisition;(b)Petty cash deposits, including deposits for:-(i)Travelling and other expenses of witnesses;(ii)Subsistence money for judgment debtors;(iii)Incidental charges of Commissions, Amins and Arbitrators etc.;(iv)Commission fees;(v)Postage and registration fees;(vi)Cost of publication of proclamation and orders;
