Section 111 in Criminal Rules of Practice and Circular Orders, 1990
111. Order of refund of fine:
- On receipt of a copy of the Judgment or Order of an Appellate Court reducing or reversing a sentence of fine, the Court of the first instance shall, if the fine or a portion thereof as the case may be, has been levied, prepare the necessary payment order and deliver it to the payee or his Advocate, if any.
