Section 186 in Criminal Rules of Practice and Circular Orders, 1990
186. Payment of amount of Compensation:
- The Court by which a fine or any portion of a fine has been awarded as compensation under Section 357 of the Code shall, on the application of the person to whom such compensation has been awarded, grant an order for payment of the amount awarded direct to the Treasury to which such amount has been remitted, together with a certificate to the effect that either (1) the sentence and award are not subject to appeal or have been confirmed by the Appellate Court and that no order has been received from the Court of Revision modifying or reversing the order of compensation, or (2) where the order as to compensation has been modified in appeal or Revision, that the Payment Order is in conformity with such modification or (3) that, the appeal time has expired and that no appeal has been preferred and that no order has been received from the Court of Revision modifying or reversing the order of compensation.Note :- If the fine is imposed in a case which is subject to appeal, the order for payment shall not be granted till after the expiry of one or the other of the periods specified in Section 357(2) of the Code.
