When a fine or portion of a fine in default of payment of which an offender is undergoing imprisonment is realized, the Court which imposed the fine shall send intimation (in Form No. 98 on Schedule V) to the superintendent of the jail in order to ensure the due release of the offender. The receipt attached to the form of intimation when returned with the signature of the superintendent shall be attached to the counterfoil preserved in Court. The presiding officer shall satisfy himself by a weekly examination of the counterfoils that the receipt has been returned by the jail authorities for any intimation issued during the current week.
