Section 286(d) in Criminal Court Rules of the High Court of Judicature at Patna
(d)Immediately after the 31st day of March in each year, the Magistrate-in-charge shall ascertain what payment orders issued on or before that date are still uncashed; and shall mark them off under his initial in the Registers (1) of payment order and (2) of deposit receipts, as "cancelled" under rule 286 (c).
