- Early in March, each year, the Registers of Receipts and Repayments of Deposits shall be carefully examined by the Munsarim and Receiving Officer of each court and a list shall be prepared of-(1)(a)all deposits not exceeding five rupees which have remained in deposit from a date prior to 1st April, of the preceding year; and(b)all balances not exceeding five rupees of all existing deposits which have been partially repaid ;(2)all deposits and balances which at the date of the preparation, of the list had remained in deposit from a date two years prior to 1st April of the preceding year.This list shall include items for which repayment orders may have been issued already but not cashed at the treasury.The list shall be placed on a notice-board in a conspicuous part of the court-house, with a notice to the effect that the items mentioned therein will lapse to Government if not withdrawn before 1st April then following.
