577. Every fine and sum of money recoverable as a fine, e.g., fees ordered to be repaid under Section 546-A, compensation awarded under Section 250 of the Code, sums recoverable under sub-section (4) of Section 113 the Railways Act, 1890, shall be entered in this register under a separate serial number of each person from whom, it is recoverable. If it is not paid into Court at once, sufficient space shall be left after each entry to allow further entries to be made in columns 11 to 14 as successive attempts are made to realize it. All fines imposed by Courts of appeal as such shall be entered in red ink. If a fine imposed by a Court of appeal is paid immediately, an intimation of payment should be sent by that Court to the Court of first instance to enable the latter Court to make the necessary entries in its registers.
