Section 226 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
226. Delivery to bank or treasury officer [**] [P. Dis. No. 825 of 1940.]:
- [The payer shall note the particulars of currency notes, coins and cheques on the reverse side of the form of the Challan accompanying each remittance and deliver the money and/or the Cheques and the order in Triplicate to the Bank or Treasury Officer mentioned therein, who shall retain the Order, and send one copy to the Court, with the daily scroll of the bank and return the receipt duly signed and dated to the payer who shall return the said Receipt to the Court. The receipt when received into Court from the Bank with the daily scroll must be attached by Gum to the Office Counterfoil of the lodgment book] [Substituted by ROC No. 1852/50/82, Dated 9-6-1987, Published. in Aadhra.Pradesh. Gazette. Dated 15-6-1987. ].
