Section 636 in Civil Court Rules of the High Court of Judicature at Patna
636.
When an application is made to draw money at credit under a deposit which has lapsed under rule 684 but the payment of which is otherwise unobjectionable, the Accountant shall prepare a special form of application [Form no.(A)-4], which, when passed by the Judge-in-charge after the examination prescribed by rule 633, shall be dealt with under rule 687.Refunds under heads (b) to (g) of rule 607
