(6)Whenever any amount is remitted to or drawn from the treasury during the month under sub-rule (5), the transactions shall be included in the plus and minus memorandum which will then be drawn up in the following Form :-(a)Total receipts of the month as per Register of Receipts.(b)Deduct amount already remitted to treasury as per treasury officer's receipt.(c)Net amount now to be credited in treasury accounts.(d)Total payment of the month as per Register of Repayments.(e)Deduct amount already drawn from the treasury.(f)Net amount now to be debited in treasury accounts.(g)Balance, being difference between (c) and (f) now to be remitted to or received from the treasury.The gross figures, that is, the amount shown against (a) and (d) only should be entered in the Registers of Civil Court Deposit Receipts and Repayments, respectively under clause (7) but the monthly totals of the receipts and payments on account of Civil Courts Deposits, including the petty items of returned diet-money, as recorded in the treasury, should agree with the totals of the deposit register, because the amounts shown in the above memorandum against (b) and (e) will already have been included in the treasury accounts, and these added to (c) and (f) should make up the figures shown against (a) and (d).
