- No repayment of any other sum shall be made except (1) upon an application in the prescribed form (Form No. 48) bearing an office report and the court's orders thereon, or (2) upon an office report bearing such orders. Every such application shall be signed by the person to whom the money is due and payable and his signature shall be witnessed. No such form** other than the printed form shall be received by a court.* Note. - The Governor has been pleased to direct, under Section 35 of the Court Fees Act, 1870, as amended by the Devolution Act, 1920, that the fees chargeable under para 2 of clause (b) of Article 1 of the Second Schedule, on applications for orders for the payments of deposits in cases in which the deposit does not exceed Rs. 10 shall be limited to 13 paise and in cases In which the deposit exceeds Rs. 10, but does not exceed Rs. 25 shall be limited to 25 Paise :Provided that the application In each case Is made within three months of the date on which the deposit first became payable to the party making the application.Uttar Pradesh Government Notification No. 1231/VII/353, dated 11-10-1923, as amended by Notification No. C-276/X-530-1927 dated January, 19, 1928 and No. 7-600/ X-501, dated March 25, 1942.** These can be obtained from licensed stamp vendors.
