Section 258 in The General Rules (Civil), 1986

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- The following registers shall be kept by the Receiving Officer of each court:-

(1)Register of Receipts of Deposits (Reg. 16);

(2)Register of Repayment of Deposits (Reg. 17);

(3)Register of Petty Receipts and Repayments (Reg. 18);

(4)Register of Applications for Repayment Order (Reg. 19);

(5)Register of Applications for Refund of Lapsed Deposits (Reg. 20);

(6)Deposit Cash Book Subsidiary (Reg. 21);

(7)Register of Revenue Receipts (Reg. 22);

(8)Register of Money Order Received (Reg. 23);

(9)Register of Payments made by Postal Money Order/Bank Draft (Reg. 24);

(10)Register of Tenders (Challan) (Reg. 25);

(11)Acquittance Rolls (Reg. 26);

(12)Cash Book (General) (Reg. 27);

(13)Register of Contingencies (Reg. 28);

(14)Register of Salary Bills (Reg. 29);

(15)Register of T.A. Bills (Reg. 30);

(16)Register of Invoices (Reg. 31).

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