- The following are the heads of account under which the money received and paid under this Chapter is classified :(1)Civil Court Deposits and Repayments, including-(i)Sums paid under decrees and orders;(ii)Sums deposited under Order XX, Rule 14, and Order XXIV, Rule 1 of the Code, and Section 83 of the T. P. Act (No. IV of 1882);(iii)Sums deposited under Order XXI, Rule 84, or paid under Order XXI, Rule 85;(iv)Sums deposited under Section 379 (1) of Act XXXIX of 1925;(v)Sums deposited in lieu of security; and(vi)Sums deposited under the Land Acquisition Act (I of 1894).(2)Cash and proceeds of sale of intestate Property and Repayments.(3)Payments and refunds under-(i)Fines, Section 480 of Act V of 1898;(ii)Stamp duties and penalties, Section 35 of Act II of 1899.(4)Petty cash accounts, including-(i)Travelling and other expenses of witnesses;(ii)Subsistence money for judgment-debtors;(iii)Sums paid under the rules framed by the State Government under Section 27 of Act XVIII of 1876 and Order XXI, Rule 43;(iv)Incidental charges of Commissioners, Amins and Arbitrators, etc.;(v)Commission fees received from or for other courts;(vi)Postage and registration fees (other than Fixed postal fees);(vii)Costs of publication of proclamations and others;(viii)Carriage hire for the Bailiff Small Causes Court, City Lucknow for service of process and execution of warrants of arrest;(ix)Copying charges received by money order under these rules; and(x)Money deposited by a party or parties applying for local inspection by the Presiding Officer towards his travelling and other expenses.
