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State of Uttar Pradesh - Section

Section 320 in The General Rules (Civil), 1957

320. Method of maintaining correspondence between Court and Treasury Accounts.

- A week before the close of each month the Treasury Officer-in-charge of the district treasury will, at the time he sends the information to officers-in-charge of sub-treasuries, inform the District Judge and subordinate outlying courts of the date upto which the transactions of the respective sub-treasuries will be incorporated in the district accounts; and only items received or paid upto such date shall be shown in the monthly extracts forwarded under Rule 322 to the District Judge, and in the registers of the District Judge. Items of subsequent date shall be carried forward and included in the extracts for the following month under a double date in the manner prescribed in the last preceding rule.* Note. - (1) Sale-proceeds (including earnest-money) of agricultural lands sold under the rules prescribed by the State Government under Section 65 of Act V of 1908 shall after deduction of the actual fee leviable be credited by the Collector In the first instance to Revenue deposits. The Collector Is required under the said rules to confirm the sale on the 31st day from date of sale in the event of no application to set aside the sale being made. When the sale is confirmed by the Collector, the sale-proceeds will be at once transferred from Revenue to Civil Court deposits in the treasury accounts, and Intimation shall be given In the Daily Advice Lists, and in the form annexed to the Presiding Officer of the court which transmitted the decree, on the same day on which the transfer is made, in order that the corresponding entry may be made In the Register of the Civil Court Deposits.Report of Transfer of sale proceeds of Agricultural Land from Revenue to Civil Court Department Accounts.ToThe..............
No. of decree Date of decree Name of decree holder and judgement-debtor Date of transmission of decree to Collector Property sold Amount of sale proceeds less poundage Date on which the amount was credited in CivilCourt Deposit Accounts of Treasury Remarks
1 2 3 4 5 6 7 8
N.B. - Columns 1 to 6 are to be filled in the Collector's office, and column 7 in the Treasury office.
Treasury Treasury Officer
The...................20...........Note (2) : The accounts of actual receipts and expenditure of agricultural property leased on farm, or managed by the Collector under the procedure authorised by the State Government or otherwise saved from sale under Schedule III, paragraph 7, clause (1) (b) of Act No. V of 1908 shall be dealt with under "Personal Deposits", the sum at the Credit of the personal deposit account being periodically transferred by the Collector to credit of civil court deposits, and Intimation being sent on the same day to the civil court concerned.Note (3) : Auction fees shall be credited direct to Government in the register of "Law and Justice-Receipts' against "Fees on sale of revenue-paying lands sold under orders of civil courts" Poundage fee shall be credited direct to the Government by the Collector under head. 'XX - Administration of Justice-Court-fee realised in cash - Pees for sale of revenue paying land."