Section 614 in Civil Court Rules of the High Court of Judicature at Patna
614.
No person is required to take out a chalan till he is actually ready to pay in the money for which he takes it, nor, after a person has taken a chalan can he be permitted to defer using it. The order to the Treasury Officer must therefore be limited in its operation to the day upon which the chalan is made over to the applicant, or, if the transaction occurs after the accounts are closed (rule 606) to the next open day. This is distinctly provided for in the form of order. In case of failure to tender the money at the Treasury within the time limited, the tenderer must obtain, by written application, an order from the Court extending the time.Note. - When a chalan is issued on the Treasury it may be acted upon till 3 P.M. of the day following that on which it is issued, if so ordered by the Court. But when the chalan is for the receipt of money at the Court, it should be restricted in its operation to the day of issue (vide Accountant-General's no. 452, dated the 9th August, 1882).
