(1)The judgement should contain clear orders as to the disposal of property produced in the case.(2)When a Criminal Court is, under the provisions of Sections 517,523, or 524 of the Code, required to pass an order in regard to the disposal of a counterfeit coin, to the order should direct that the counterfeit coin be forwarded to the treasury officer.(3)When transmitting the coin to the treasury officer, the Court should furnish a short description of the case and should send any implements, such as dies, moulds, etc., which may have been found.(4)All counterfeit coins and implements received by the treasury officer shall be forwarded to the Mint at Calcutta or Bombay through the Assistant to the Inspector-General of Police, Criminal Investigation Department.(5)Moulds, dies and other implements used as exhibits in a note forgery case should be disposed of by the Courts which tries the case. Ordinarily they should be delivered to the police for destruction. It is for the police and not for the Courts to make over to the local Criminal Investigation Department any particular exhibits which are considered to be of special interest and fit for preservation.
