Section 317 in Criminal Court Rules of the High Court of Judicature at Patna
317.
In the case of payment of a deposit lapsed under rule 314 the application prepared by the Accountant in Form no. (A) 3 under rule 287 shall after examination by the District Magistrate be forwarded to the Accountant-General Several deposit numbers may be included in a single application, if they are payable to the same person. The Accountant-General's letter of authority, when received, shall be noted against the items in the Clearance Register or original register in case of deposits not transferred to the Clearance Register, so as to prevent a second application. This letter shall then be passed for payment at the Treasury, as prescribed in the form. No other record of these refunds is necessary; and such payments are not to be shown in the plus and minus memorandum.
