Section 647 in Civil Court Rules of the High Court of Judicature at Patna
647.
On the last day of the month and from time to time as occasion arises the Treasury Pass-Book shall be made up, showing all receipts and payments at the Court since the last remittances to the Treasury.* Its accuracy having been tested, it shall be forwarded to the Treasury with all challans and Payment orders. Where the receipts have exceeded the payments, the cash excess shall be sent to the Treasury unless such excess does not amount to Rs. 5 in which case it may be remitted in the following month; a special report of the circumstances being sent to the Collector. The cashier will have, after the completion of the transaction, in addition to the balance of peremptory cash, transactions, only the Permanent Advance allowed to the Court for carrying on its payments at a distance from the Treasury. [*Or to a branch Bank, vide note to rule 649.]Note. - Under no circumstances shall the balance of cash in hand be allowed to exceed Rs. 1,000.Adjustment with Treasury
