Section 310 in Criminal Court Rules of the High Court of Judicature at Patna
310.
The items in this account having been carefully compared with the corresponding balances in the original Register of Deposits received. Form No. (A) 11, the last named document shall be laid aside and future repayments recorded only on the Clearance Register.Note - If against any of the items transferred to Clearance Register a repayment order has been issued and cancelled under rule 286 (c) a note to that effect must be made in the Clearance Register, so that if application for repayment is again made, an order may not be issued without recalling the original cancelled one.Return By District Magistrate
