- On presentation of the two tender forms and on payment of the money to the officer named in the court's order to receive payment, the applicant shall receive as an acknowledgement one of the forms of tender duly signed; and the other form shall be retained as a voucher by the Treasury of Receiving Officer and pasted in a file-book. In the case of payments made otherwise than in cash or currency notes, the acknowledgement shall not issue until the security has been realised.
