- Money under Head of Account (2) shall be received by the Central Nazir when so payable under the rules hereinafter given for the disposal of intestate property; repayments shall only be made through the treasury.Money under Head of Account (3) shall be received in cash at every court having a separate Receiving Officer; refunds shall only be made through the treasury.Money shall be received and cash payment made under Head of Account (4) by the Receiving Officer as hereinafter provided.
