- Payments of money to, or through, a civil court shall be made in cash or by postal money-order or by cheques drawn on a recognised bank or by credit of some kind upon the treasury. Currency notes of any circle in the Union of India shall be received in payment of Government dues, e.g., sums payable to the Government under decrees and order, sums deposited under Section 379 (1) of Act No. XXXIX of 1925 and duties and penalties paid under Section 35 of Act No. II of 1899. It shall not be obligatory to receive a currency note of any circle if it is necessary to give charge.
