- The repayment order shall be prepared in the form and manner prescribed in paragraph 109 of the Treasury Manual, 1931.* The entries in the repayment order, both on the voucher itself and on its counterfoil, shall be made in Hindi. The Presiding Judge shall himself enter in figures, in the space provided above his signature, both on the order itself and on the counterfoil, the amount of repayment ordered by him.During the months of January, February and March, all repayment orders, issued for the payment of items, which would lapse under Rules 327 and 328 on 31st March, following, shall have an entry made thereon in red-ink at the top "Not to be cashed after 31st March, 20........."* Note. - In cases where court-fee stamps are to be purchased by the Receiving Officer from deposits (e.g., under Section 379(1) of Act No. XXXIX of 1925) the final order for repayment of such deposits shall contain a direction to the Treasury Officer to pay the amount In stamps to the Receiving Officer of the court to whose credit it was deposited, and to transfer the amount from Civil Court Deposits to Stamp Revenue.In repayment order the following words should be written :"By transfer credit to stamp revenue."
