Section 293 in Criminal Court Rules of the High Court of Judicature at Patna
293.
The balances of the Cashier's account in respect of diet money and other peremptory receipts should be observed every day by the Magistrate-in-charge in passing the General Cash-Book. To prevent excessive accumulations under this head, the Magistrate-in-charge shall fix the amount which the balance in the hands of the Cashier shall not be permitted to exceed. He shall for this purpose regularly transfer to deposit such amount as will keep down the balance within the limit prescribed. Should the money be subsequently required it shall be withdrawn from deposit in the manner described before and credited in the General Cash-Book. If such sums remain in deposit for three years they must be carried to credit of Government under rule 314 relating to lapsed deposits.Note - Chalans for such deposits should be kept in a guard file.
