Section 613 in Civil Court Rules of the High Court of Judicature at Patna
613.
The person desirous of paying in the money having filled up four forms of chalan, shall present them to the Chief Ministerial Officer of the Court mentioned in rule 611 .The latter shall then ascertain that the amount tendered is correct and is due from the person on whose account it is tendered to the person to whom it is stated to be payable and after correcting the forms of chalan, if necessary, shall sign it and pass the forms on to the Accountant of the Court or set of Courts who having made the necessary entries in Part II shall give a serial number to them. The chalans shall then be laid before the Judge-in-charge, and he shall, if in order, sign them. One chalan shall be retained by the Accountant and the other three shall be returned to the party tendering the money, and shall be his authority to pay thesame into the Court, or into the Treasury. The copy left with the Accountant will be kept in a guard-file and will be preserved for one year.Note 1. - Where the Nazir happens to be the payer three copies only of the chalan need be presented to the Chief Ministerial Officer. He will get back two copies from the Accountant which he will send with his Pass-book to the Treasury.Note 2. - (a) All payments into Court for deposit under the Land Acquisition Act, I of 1894, shall be made by means of cheques, drawn by the Land Acquisition Officer in favour of the Presiding Officer of the Court to credit of Civil Court deposits. The transactions will be passed through the Court's accounts in the same way as a deposit in cash.(b)The cheques of the Land Acquisition Officer shall be accompanied by receipts in triplicate in Accountant-General's form no. 325, Schedule XXV, duly filled up. These receipts should be regarded as chalans and dealt with in the matter of numbering in the same manner as chalans tendered with other Civil Deposits. The Accountant will use a form of chalan [Form No. (A) 1] and note the number and details for his office record.The three receipts will be duly signed and returned to the Collector. One of these when received back will be attached to the record of the case.(c)When a Court awards any compensation in excess of the Land Acquisition Officer's award, the further payment due shall also be made into the Court by means of a cheque and the procedure described in the preceding paragraph shall be followed.(d)Investments under sections 32 and 33 of the Act, of money deposited in Court, shall be arranged for, in the case of Government securities, in communication between the Court and the Reserve Bank of India, and purchases of land should be effected under the Court's order through the Collector or other Revenue authority of the district.Note 3. - At subdivisions and out-stations the Judge-in-charge may, with the previous sanction of the District Judge, delegate to the Chief Ministerial Officer of his Court the duty of passing chalans.
