Section 416 in Civil Court Rules of the High Court of Judicature at Patna
416.
(a)Money orders for the payment of witnesses' expenses shall be made payable to the Cashier of the Court to which the money is remitted. The Cashier will receive the money as provided in rule 617 and will deal with it as directed in rule 623 of the Account Rules (Part X).(b)In the case of money orders the number of the suit and other necessary particulars shall be entered in the coupon which is now attached to all money orders.
