(4)Sums payable by the [State] Government under sub-section (1) are hereby declared to be charged on the [Consolidated Fund of the State].[9. Disposal of fees, poundages and charges by the Sheriff. -The Sheriff shall dispose of, in such manner and at such times as may be prescribed, the balance standing on the date of the commencement of this Act to the credit of the account known as the ‘Sheriffs Account Number II’ and all fees, poundages, charges and other monies realised by him or by any of his officers and servants, after the said date.][9A. The Sheriff not to incur any expenditure unless parties have deposited amounts. -The Sheriff’shall not incur any expenditure on account of the wages of temporary guards, advertisement charges, subsistence allowance or on any other account unless the parties have deposited necessary amounts in advance.]
