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State of Madhya Pradesh - Section

Section 683 in Criminal Courts - Rules and Orders

683. Classification Register. - (1) The object of this register is that the nazir may be able to state readily the details of his cash balance under all heads of account. As receipts and expenditure under various heads differ in different districts, the prescribed headings need not be rigidly adhered to if experience shows that they can be conveniently modified or extended.

(2)The entries in the register shall be examined daily by the superintendent or assistant superintendent and at tahsils by the tahsildar or naib-tahsildar. The register shall be placed before the Additional District Magistrate or the officer-in-charge of the nazarat every month and his orders shall be taken in regard to the disposal of doubtful items. The registers maintained at tahsils shall similarly be laid before the tahsildar who shall, after actual verification, record a certificate therein that the balances are correct and report doubtful items to the District Magistrate for orders.