Section 272 in Criminal Court Rules of the High Court of Judicature at Patna
272.
Any person desirous of paying money into the Treasury or in the case of collections made by any officer, the officer who has realized the money, shall be furnished free of cost with three forms of chalan (Accountant-General, Bihar Form no. 186 of Schedule LIII) in each of which he must enter in English the particulars required from him.Note - In the case of deposit chalan care must be taken to enter fully the nature of the deposit, the number of the case (if any), the name of the person on whose behalf the money is paid or the person to whom it is to be paid over, etc.
