Section 657 in Civil Court Rules of the High Court of Judicature at Patna
657.
As soon as the Treasury Advice List is received (rule 652), the Deposit Register will be posted in the following manner for the date to which it refers. In the first place, all cash transactions in Court on that day shall be posted, the receipts from the office copies of the chalans and the payments from the Register of Payment Orders. Transactions at the Treasury shall then be written up from the Advice List, chalans and the Register of Payment Orders.Note. - The date of granting the payment order should be entered in the repayment columns in the Register of Deposit Receipts, and the date of actual payment in column 4 of the Registers of Deposits Repaid.Registers of Receipts
