Section 819 in Rules of the High Court of Judicature for Rajasthan, 1952
819. Heads of account.
- Money receiving and paid shall be classified under the following heads of account, namely-(1)Judicial deposits, including-(i)sums deposited in lieu of security in Supreme Court Appeals and other cases under the orders of the Court; and(ii)sums deposited in connection with the preparation of paper books.(2)Miscellaneous deposits, including-(i)travelling and other expenses of witnesses;(ii)cost of publication of notices in newspapers;(iii)fees and incidental charges to commissioners, arbitrators, etc.;(iv)copying charges received by money order;(v)fee of the Government Examiner of questioned documents for giving opinion;(vi)copying charges paid in cash for the preparation of copies of books, registers, maps and plans.(3)Government credit, including-(i)sums to be credited to Government out of the sums deposited under heads (i) (ii) of this rule;(ii)fines, stamp duties and penalties;(iii)sale-proceeds of forms, waste paper and useless furniture;(iv)sale-proceeds of paper books;(v)sums deposited by parties for summoning records.
