- In every District Court, situated near the District Treasury, the District Judge shall arrange that cash received by the Central Nazir and required by law or rule to be retained by him or retained, by him in his official capacity are kept in a substantial box, and that this is duly deposited in the District Treasury.Moneys received by the Central Nazair of such a court at a time when the box has been deposited, or by the Central Nazir of a court at a distance from the Treasury, shall be kept in the safe which has been specially supplied under Government orders to each District Court for the use of the Central Nazir.The Central Nazir will be supplied with a fairly large box in addition to the substantial box in which he keeps cash. This additional box will be used exclusively for keeping in it articles of value received by him and required by law or rule to be retained by him or retained by him in his official capacity. It shall be securely locked and will ordinarily remain in Treasury. If any of the articles in it are required by the court in a particular case, the box, or the articles required, will be sent for from the Treasury and returned to the Treasury the same day unless the court orders otherwise.The articles received by the Central Nazir at a time when it is not possible to have access to the additional box may be kept in the safe supplied for his use, but subsequently these articles shall be placed in that box without any delay.All articles received by a Central Nazir or Nazir will be entered in a register to be maintained for the purpose (Reg. 33).The Presiding Officer of an outlying court, shall see that the Nazir, on the closing of the Court each day makes over his cash chest for safe custody to the local Treasury or Sub-Treasury as the case may be.Note.-At Tehsil Treasuries and Sub-Treasuries may be deposited Cash-Chests of outlying courts. At every tehsil where such chests are received for safe custody, the Tehsildar shall inform the Presiding Officer in advance of all holidays on which the Tehsil Treasuries will be closed, and on such holidays, shall on an application being made open the Tehsil Treasury from 10 to 11 a.m. and from 3 to 4 p.m. for the purpose of issuing and receiving the chests.The District Judge, when inspecting an outlying court, shall see that the cash and stamps are kept in strong boxes secured with good locks; and shall report any case in which difficulty may be experienced in giving effect to the above order, owing to the court being situated at an inconvenient distance from the Treasury or Sub-Treasury or from any other cause.District Judges should make surprise visits to the Nazarat at Headquarters at least once in every half year, and maintain a record certifying that this has been done and that the provisions of Rule 266 and of this rule are being complied with.Presiding officers will make these inspections for outlying Nazarats.Cash and articles of value received by a subordinate court at headquarters shall be forwarded for deposit to the Central Nazir.
