313. Exclusion from accounts of direct payment by one to another party.
- Moneys paid by one party to another in court but not through an officer of the court shall not be entered in the court's registers of accounts. When money is to be paid by one person to another and both are present in court, the money may be passed direct from the one to the other under the sanction of the Presiding Judge, who shall have a receipt (Form No. 50) executed in his presence, a copy of which shall be filed with the record of the case.* The payee, when not personally known to the Presiding Judge, shall be identified by some one who is so known. Care must be taken in these cases that no officer of the court receives or becomes in any way responsible for the money.* Note : This procedure may be conveniently followed in cases of payment of decretal amounts by judgment-debtors to decree-holders or their counsel, and when costs of the day are allowed by the court.
