Section 297 in Criminal Court Rules of the High Court of Judicature at Patna
297.
On receipt of this Advice List, the Magistrate-in-charge shall cause the particulars of the payment orders shown in it to be compared with the details recorded in his Register of Payment Orders [Form no. (A) 9], and shall further cause the date of actual payment as certified by the treasury officer, to be entered in the column prescribed for that purpose.
