Section 609 in Civil Court Rules of the High Court of Judicature at Patna
609.
Judges will as far as possible in their transactions with the public avoid direct receipt and payment of money under head (a) of rule 607.Proviso 1. - Provided that the cash must be received in the following cases:-(a)When the Court is bound by law to accept payment either absolutely or up to a given time (vide section 55 and Order XXI, Rules 84 and 85 of the Code of Civil Procedure), and in every such case the money shall be received even although tendered after the hour prescribed by rule 604, clause (iv).(b)When the proceeds of movable property sold in execution (Order XXI, Rule 77 of the Code of Civil Procedure) are realized after the hour prescribed in rule 604, clause (iv).(c)At out-stations in the case of rent deposits under sections 61 and 62 of the Bihar Tenancy Act (VIII of 1885).(d)When any sum is tendered for deposit under section 379(1) of the Indian Succession Act (XXXIX of 1925) even though tendered after the hour prescribed by rule 604, clause (iv).Proviso 2. - Provided that cash may be received at out-stations when the receipt falls under head (a) of rule 607 in the cases where, having regard to the balance in hand (which should not ordinarily exceed Rs. 500), this can conveniently be done.Note. - Payments of small sums should ordinarily be made out of cash in hand, but large payments should be made in cash, only if this can be done conveniently, and if it is better thus to disburse the balance of cash .in hand than to remit it to the Treasury..Proviso 3. - Provided that all Judges in Civil Courts may receive and pay in cash small sums coming under head (a) of rule 607. The sum so received or paid shall not in any case exceed Rs. 100 in amount.
