Section 637 in Civil Court Rules of the High Court of Judicature at Patna
637.
When an application is made for the refund of a fine or a miscellaneous receipt [heads (b) and (d) to (f) of rule 607] the Payment Order shall be prepared by the Accountant in Form no. (A)-5, after checking the application by a reference to the prescribed Register [Form no. (A)-20] and the Judge-in-charge at the time of passing the refund order, shall note the repayment against the entry of the receipt in such Register. The Payment Order shall also be noted in the Register of Payment Orders and initialled by the Judge-in-charge.Note. - Entries in the Register of Payment Orders in the case of refund of fines or miscellaneous receipts must be made in red ink.
