Section 271 in Criminal Court Rules of the High Court of Judicature at Patna
271.
Payment of sums falling under heads (a) to (g) of rule 267 cannot be accepted at the Treasury unless the money is accompanied with a chalan in triplicate or when the payment is made by the Nazir with the pass-book and a chalan in duplicate.Note 1. - No chalan is necessary for paying into Court criminal fines including compensation and costs (vide rule 319 read with rules 6 to 9 of Appendix IV).Note 2. - In the case of the District Magistrate's Court money may be paid into the Treasury without the intervention of the "Magistrate's Accountant" who need not register the claims before payment and no register of chalans need be kept.
