Section 670 in Civil Court Rules of the High Court of Judicature at Patna
670.
(a)At the end of the month there shall be furnished by the Subordinate Courts to the District Judge a statement of all A-Deposits received, but not wholly repaid during the month. This statement will be an extract from the Register of Deposit Receipts [Form no. (A)-15] omitting the items which have been wholly repaid during the same month. Of deposits received and partially repaid in the same month, the unpaid balance only is to be shown in this statement. The dates of despatch from the Subordinate Court and of receipt by District Court shall be noted on this statement.Explanation. - An A-Deposit, the balance of which has been reduced below Rs. 5 by a payment made in the same month, is to be included among the A and not among the B Deposits.(b)On the 31st March of each year the Subordinate Courts shall, in addition submit to the District Court a certificate that all uncashed orders to be cancelled under rule 635 (c) have been marked off in their Registers.
