- The reader of each Magistrate's Court shall at the end of each month prepare an abstract of the fine accounts of his court is the form of Statement VII. Fines imposed by a Court in the exercise of appellate jurisdiction shall not be shown in the abstract. Fines imposed in cases received on reference from an inferior court shall be shown separately in red ink. The amounts shall be given to the nearest rupee. The statistical clerk shall compile these abstracts and submit them to the District Magistrate who after scrutinizing them shall issue such instructions in the matter of recovery and credit of fines as may appear necessary.
