(1)In the disposal ledger of execution fraction of a rupee shall be omitted from column (9).(2)A payment made by the judgement-debtor to the officer of the Court armed with a process against him should be treated as payment into the Court whether the decree-holder is present or absent at the payment shown in one of the columns (10) to (21) of the ledger. A payment reported to be made to the decree holder, or made in the presence of the Judge but not recorded as certified should not be included in this ledger.(3)All payments out of Court which have been recorded as certified under Order XXI, Rule 2, during the pendency of an application for execution and whether a notice or other process has or has not been actually served or carried out should be shown in column (21).(4)On disposal of the connected application for execution in either of the above cases the payment should be represented by an entry in column (6) or (7) of the ledger in addition to that shown in one of the columns (10) to (21).Note. - For use of the terms "satisfaction obtained in full", "satisfaction obtained in part" and "wholly infructuous", see Appendix III.
