292. Correspondence between Court and Treasury Accounts.
- At other si the close of the day the Munsarim shall take his Original Tenders to the Receiving Officer and shall compare them with the Advice List received from the treasury and with the Receiving Officer's Register of the Petty Receipts and Repayments and Pass-book. When receipt has been acknowledged the Receiving Officer shall certify such receipt upon the Original Tender, giving the number of the register, the court number and the general or serial number and the date. The Munsarim shall then countersign the Receiving Officer's certificate, at the foot of the Original Tender, and cause the Original Tender to be filed with the record to which it relates. In Courts of Small Causes where the clerk of the Court is Receiving Officer the check shall be exercised by the Presiding Officer.
