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State of Bihar - Section
Section 696 in Civil Court Rules of the High Court of Judicature at Patna
696.
The stock of saleable forms in all Civil Courts subordinate to the High Court will remain with the Cashier. The Cashier will sell such forms and keep an account in the form given below. The stock shall be verified half-yearly, issues shown in the Register being checked from the entries in column 13 of the Register of Miscellaneous Receipts [Form no. (A)-20]. A certificate in the form given below duly signed by the Judge-in-charge shall be submitted by Subordinate Courts to the District Judge at the close of each half-year; and those returns, when received, should be forwarded by the District Judge, together with the return of his own Court, to the [Superintendent, Press and Forms, Gaya] [Substituted by C.S. No. 49, dated 7.8.1974.],CertificateCertified that the stock of saleable forms shown in the above return to be in hand on the ............. has been duly verified and found correct.CashierThe............19........Judge-in-chargeAccounts Of Saleable Forms(With Sample Entries)| Date | Application for copy | Application for information | – | – | Price | Number and date of Challan by which paid intoTreasury | Initials of the Judge-in-charge | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Rs. P. | ||||||||
| Stock | 500 | 300 | ... | ... | (in red ink) | ... | ... | |
| Sold on 6th May, 1918 | 400 | 250 | ... | ... | 6.78 | 256, dated 7-5-1918 | ... | |
| Sold on 9th May, 1918 | ... | 8 | ... | ... | 0.12 | 302, dated 10-5-1918 | ... | (Sd.) A.B.Cashier |
| Balance on 30th May, 1918 | 100 | 42 | ... | ... | ... | ... | ... | |
| Received | 400 | 200 | ... | ... | ... | ... | ... | |
| 500 | 242 | ... | ... | ... | ... | ... |