Section 11 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
11. Custody of moneys .-Any cash collected or moneys realized by sale or conversion of property or from any bank shall be deposited, if practicable, in the civil treasury or nearest branch of the Reserve Bank of India or of the [State Bank] of India, in a current account to the credit of the commanding officer, otherwise in a regimental treasure chest or unit imprest account.
