- The forms in each book must be used in regular order and care must be taken to fill in the various particulars required.The name of the person to whom the amount is actually payable should be entered by the court issuing the repayment order in the blank space provided for the purpose.Payments to officials for on behalf of original payees are strictly forbidden except in the case of repayment order to officers of the court of deposits made for translation and copying fees, etc.The deposit repayment order should not be marked as payable to 'A' through 'B'. If it is required to make payment to 'B' on behalf of 'A' when 'B' is not a Government official the repayment orders should be marked by the issuing courts as payable to 'B' for 'A'.
