Section 317(5) in Bihar Board's Miscellaneous Rules, 1958
(5)Procedure subsequent to payment. - After the date of refund has been noted in column 8 of Register 25 and in the record of the refund case, a note of payment shall be made in the original record by the clerk in charge of that record, and a note to the effect that this has been done shall be made in column 9 of Register 25 by the clerk in charge of the register after proper verification. This entry shall be initialled and dated by the Deputy Collector in charge.
