Section 619 in Civil Court Rules of the High Court of Judicature at Patna
619.
(a)When chalan have been so passed, he shall keep two copies and return the third copy with his receipt enfaced upon it.This receipt shall be produced in Court by the person paying the money, when it is necessary for him to have satisfaction entered upon the record of the case to which he is a party; or when it is necessary to have a sale confirmed or notices issued upon the landlord in cases of rent deposits, or upon the creditor in cases of debt due to a mortgage creditor and the like. The amount and the remaining two copies of the chalan retained by the Cashier shall be sent with the Pass-Book to the Treasury which shall forward one copy to the Judge-in-charge to be filed with the record of the case to which the person paying the money is a party.(b)In the same way, on presentation of the chalan (in triplicate) at the Treasury, as prescribed above in rule 614 and on payment of the money, the payer shall receive, as an acknowledgement, one of the three chalans signed-by the Treasury Officer, if the amount be Rs. 500 or more-by the Accountant and Treasurer, if less than that sum. Of the two copies of the chalan retained by the Treasury Officer, one copy shall be forwarded to the Judge, together with the Advice Lists referred to in rule 652, for the purpose of being filed with the record of the case in connection with which the deposit was made.
