Section 610 in Civil Court Rules of the High Court of Judicature at Patna
610.
(a)Money under heads (b) to (h) of rule 607 may ordinarily be received in cash in all Courts.(b)Repayments under heads (b) to (f) should ordinarily be made through the Treasury.(c)Under head (h), payments will ordinarily be made in cash by the Cashier on his own responsibility.(d)No refund should be made on account of head (g).II - Receipt of Money
