Section 606 in Civil Court Rules of the High Court of Judicature at Patna
606.
Between 2 and 3 P.M. the accounts shall be made up and no transactions shall take place in Court. If, under exceptional circumstances any transactions have to be allowed after 3 P.M., they must be entered on the same calendar day, in the court's accounts but bearing date the next open day, and the receipt should on the same day be verified by the Judge-in-charge.Note. - On the last working day of each month or when the Treasury closes at 1 P.M., it is necessary that the accounts be closed at noon, and in this case the next day shall extend from noon till 2 P.M. of the following calendar day.
