Section 645 in Civil Court Rules of the High Court of Judicature at Patna
645.
(a)Having initialled the accounts of the day and signed the Cash-Book, the Judge-in-charge shall sent the Pass-Book to the Treasury together with the net amount in cash and all the challans and payment orders. This remittance must be entered in the Cash-Book as a payment of the day upon which it is made.(b)It is important that this be done before the business of the new day commences, and the cashier should have in hand, after each such remittance, only the balance of the peremptory cash transactions and the other balances referred to in rule 625.Note. - The total of challans of the day for money received in cash by the Court, minus the total of Payment Orders cashed at the Court, will represent the balance of cash to be remitted to the Treasury. The amount so remitted will be noted on the back of the last challan entered in the Pass-Book in order to avoid the separate challan which otherwise would be required by the Treasury Officer.Courts not near Treasuries
