- With the exception hereinafter noted, all money received by an Amin shall immediately on receipt be entered by him in his Cash Register (Reg. 63) and, shall, with as little delay as possible, be paid by him into the Treasury, or court, as the case may be. The following Petty items which pass through the Amins hands but are not required to be paid into the Treasury, shall not be shown in the Amin's Cash Register but in columns 13, 14 and 15 of the Register of orders (Reg. 59) and in columns 14 to 17 of the proceedings Register (Reg. 61).(1)Charges for maintenance of live-stock.(2)Cost of preparing attached property for sale.(3)Wages of labour paid through the Amin.(4)Wages of Chainman.The entries in column 13 of Register No. 59 shall be made when the money is remitted to the Amin, and those in columns 14 and 15 when the Amin's report is received. The entries in columns 12 and 13 of Register No. 61 shall be made by the Amin at the same time as those in columns 1 to 9 and those in columns 14 and 15 when entries are made in column 11.The Amin may remit to the Court or Treasury small items upto a limit of Rs. 100/- at a time through a peon by whom security for that amount has been furnished. The Amin will be personally liable for loss of any sums exceeding Rs. 100/- which are remitted by him to the Treasury or Court through such peon.
