Section 619(b) in Civil Court Rules of the High Court of Judicature at Patna
(b)In the same way, on presentation of the chalan (in triplicate) at the Treasury, as prescribed above in rule 614 and on payment of the money, the payer shall receive, as an acknowledgement, one of the three chalans signed-by the Treasury Officer, if the amount be Rs. 500 or more-by the Accountant and Treasurer, if less than that sum. Of the two copies of the chalan retained by the Treasury Officer, one copy shall be forwarded to the Judge, together with the Advice Lists referred to in rule 652, for the purpose of being filed with the record of the case in connection with which the deposit was made.
