Section 359(6) in Criminal Courts - Rules and Orders
(6)When a Tehsildar has realized a fine or part of a fine in the manner above provided, he shall forthwith dispose of it in the manner prescribed for the disposal of fine's and return the warrant to the Magistrate who issued it with an endorsement that he has done so. In the endorsement shall be noted the date of payment into the treasury and the number of the treasury receipt. If the offender is in jail, the Magistrate shall at once notify the payment to the superintendent of the jail. The necessary entries shall then be made by the Magistrate in the fine registers and the warrant shall be attached to the file of the case.
