- The register of contingent charges shall be maintained in the manner prescribed in the Financial Hand Book, Volume V, Part I, entries in it being made daily. From this register, as kept by the Central Nazir or clerk of the court, shall be prepared the abstract contingent bill, and the detailed monthly contingent bill as prescribed in the Financial Hand Book, Volume V, Part I. The District Judge shall sign the register whenever he passes either an abstract or a detailed bill. The abstract and the detailed bills for each revenue district shall be kept separate.
