The Assam Reorganisation (Meghalaya) Act, 1969

53. Custody of suitors' deposits and other moneys received by public servants and courts.-

All moneys received by or deposited with-

(a) any officer employed in connection with the affairs of Meghalaya in his capacity as such, other than revenues or public moneys raised or received by the Government of Meghalaya; or

(b) any court within Meghalaya to the credit of any cause, matter, account or persons shall be paid into the public account of Meghalaya.