Section 669 in Civil Court Rules of the High Court of Judicature at Patna
669.
(a)Taking up next the detailed Daily Register of Deposits Repaid [Form no. (A)-16] the repayments must be posted against the corresponding entries in the Judge's Daily Register of Deposits Received [Form no. (A)-15] and must be initialled by the District Judge in the same manner as repayments authorised by himself. They must also, at the same time, be copied into his Register of Deposit Repayments [Form no. (A)-16].(b)As each payment is noted in the District Judge's Register the district number (rule 673) against which the payment is charged must be noted in Subordinate Court's return.Note. - In noting the repayments, care should be taken to see that the amounts thus reported as repaid are actually repayable, and that amounts which should be credited to Government are not repaid to individual.Monthly Return
