Section 317(1) in Bihar Board's Miscellaneous Rules, 1958
(1)Applications. - All applications for refund of revenue deposits, whether current or lapsed, filed by claimants, or by their authorised agents (vide Rule 311 above) will, on receipt, be dealt with in the Collectorate Munshikhana or the Certificate Department and entered in Register 25 (separate volumes of which are maintained in the Certificate Department and in the Rent Suit Department where rent suits are tried by Revenue officers). The clerk in charge of the Register shall then obtain in form no. 928 of Scheduled XIV reports (a) from the department in which the deposit was received, or from the Record Keeper, if the record has been consigned to the Record Room, as to whether the claim is correct, (b) from the clerk-in-charge of "attached" cases as to whether the deposit is under attachment, and (c) from the Accountant to the effect that the deposit is actually in existence.
