Section 680(4) in Criminal Courts - Rules and Orders
(4)When a trial is concluded, the property shall be sent back with the memorandum containing the copy of the order for its disposal, and the nazir or the naib-nazir shall acknowledge on the order sheet of the case the receipt by him of the property and the memorandum. After the property is disposed of, the memorandum shall be sent to the record-keeper for being filed in the record of the case.
