Section 205 in Bihar Board's Miscellaneous Rules, 1958
205. Valuables for safe custody.
- Valuables of the following kind only may be received by the treasury officer for safe custody, and they should be kept in the same way as cash:-(1)Books of bill forms.(2)Books of money-order forms.(The books in current use remaining in the treasury officer's personal possession).(3)Advices of bills.(4)Opium.(5)Stamps of all kinds.(6)Promissory notes or bonds deposited with a Government Officer as security for the due performance of official duties.(7)Promissory notes, bullion, jewellery or other Valuables connected with any case, executive or judicial, and directed by the District Officer to be placed in the treasury for safe custody.(8)Church plate.
