Section 101(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)Criminal Courts in marking orders under [Sections 452, 457 or 458] [Substituted by C.S. No 46.] of the Criminal Procedure Code for the disposal of counterfeit coin, should consider whether the coin should not be forwarded to the nearest Treasury or Sub-Treasury Officer with directions to him to deal with it in a manner similar to that prescribed by rule 1* of the Rules issued by the Government of India, in the Department of Finance and Commerce**.
