Section 672 in Civil Court Rules of the High Court of Judicature at Patna
672.
On receipt of the monthly statement and the plus and minus memorandum, the Register [Form no. (A)-19] shall be compared therewith. First, as regards A-Deposits, the total of the column headed "Repaid on account of current month" should agree with the amount shown in the plus and minus memorandum; and when this amount is deducted from the total of the column heads "Total amount Received" the balance ought to agree exactly with the total of the statement of outstanding A-Deposits received from the Court to which the figures relate. Second, as regards B-Deposits, the balance itself can be tested in detail only once a year, when the yearly statement under rule 681 is received; but every month the difference between the opening and the closing balance should be equal to the difference between the receipts and payments reported in the plus and minus memorandum.Posting Receipts of A-Deposits
