(1)When money is sent to a civil court by a money order or under cover of letter, the procedure shall be as follows:-The money order or letter, and the amount sent shall be received by, the Munsarim or the Reader of the court concerned, as the case may be, and shall be laid before the Presiding Officer; and an acknowledgment under his signature shall be given to the sender. If the money order or letter covers only a single sum for deposit, it shall be filed as an original tender with the record of the case. If the Money order or letter covers more sums than one for deposit, the coupon or other shall be filed in a separate file of Tenders by letter. For each item a triplicate form of lender shall be prepared in the office, a reference being made to the original letter in Column No. 1 of Register No. 23 to be kept by the Munsarim or the Reader the court concerned , as the case may be. The procedure laid down in the preceding rules shall then be followed, save that such sums shall in all cases be made payable to the court's Receiving Officer.(2)For the period civil courts are closed for vacation, Munsarim or the Reader or the Official acting in his place, as the case may be, shall receive all money orders, sign acknowledgments for the same and do other acts, which under the preceding rules are ordinarily required to be done by the Presiding Officer. The work of the official mentioned above done under this rules shall be checked and reported to the District Judge within a week by each Presiding Officer on the reopening of the courts after the vacation.
