Section 21 in The Punjab Stamp Losses and Defalcations Rules, 1935
21.
Fines imposed by Courts are credited to "XXI - Administration of Justice". Rewards should be drawn on separate bills and debited to the allotment provided for the purpose under head "9 - Stamps."Annexure IMemorandum of general principles to regulate the enforcement of responsibility for losses sustained by Government through fraud or negligence of individuals.
