Section 228 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
228. Receipt:
- Upon the return of the said receipt to the Court by the payer, or by the bank or treasury officer under the proceeding Rule a receipt signed by the Judge shall be issued to the payer, and the amount paid shall be entered to the credit of the account in respect of which the payment is made.Note: - The High Court considers that the receipt contemplated by this Rule may be signed by the Chief Ministerial Officer of the Court authorised in this behalf by the District Judge.(H.C.P. DIS. - 459 OF 1928)
