527. Disposal of property of accused. [§ 12, Act V, 1861].
- When a case, in which any person is concerned, is disposed of, the Magistrate's orders as to the disposal of property found on him shall be obtained. In case of imprisonment, the property shall be sent to the jailor. If on conviction a fine is imposed and not paid, a distress warrant shall immediately be obtained, and the property found in possession of the party shall be attached and sold in payment of the fine.
