Section 38A in Bengal Public Demands Recovery Act, 1913
38A. Refund of custody fees.
Ali refund cases of custody fees will be entered in Register 8 and the Certificate Officer shall be asked to report whether the claim is admissible. If his report shows that the refund may be granted, the Collector will authorise him to issue a payment order on the back of the paper to which the court-fee stamps are affixed. The refund will be adjustable under the head "VII Stamps Deduct Refunds".Investigation of Claims and Objections
