Section 680(1) in Criminal Courts - Rules and Orders
(1)Pending the completion of an enquiry or trial, the articles in evidence or the personal property of an accused produced by the police shall, unless otherwise ordered by the Court, remain in the custody of the nazir, except where they consist of valuables, currency notes or coins exceeding Rs. 100 in aggregate value. Valuables, currency notes or coins shall invariably be made up into a scaled packet in the presence of the Magistrate and a memorandum in the prescribed form (Schedule V, No. 198) giving the list of the property and the estimated value thereof prepared. If the value of the packet exceeds Rs. 100 the sealed packet and memorandum shall be sent to the treasury or sub-treasury officer through the nazir to be kept in the treasury for safe custody and the treasury officer or sub-treasury officer shall proceed in accordance with Financial Rules 9 and 10. If the value of the packet does not exceed Rs. 100 the sealed packet and memorandum shall be sent to the nazir. The nazir shall endorse on the memorandum the receipt of the packet and also the serial number which the packet bears in his register of property made over to the nazir in criminal cases and keep the packet in his safe. The memorandum shall be returned to the Magistrate and filed in the record of the enquiry or trial. Each packet, whether sent to the treasury officer or sub-treasury officer or kept by the nazir in his safe, shall be entered in the above-mentioned register and the alleged contents and their value noted in the appropriate columns.
