Section 221 in Criminal Rules of Practice and Circular Orders, 1990
221. Inspection of Case Properties:
- Every article received in Court should immediately after receipt be inspected by the Presiding Officer or a responsible Officer of the Court duly authorised by him and entered in the Property Register then itself.The Presiding Officer should check the valuable and non-valuable items of property periodically and satisfy himself that all items received in Court are properly accounted for, that they are safely kept and that orders of disposal are promptly carried out.Whenever there is a change of Officers the succeeding Officer should examine all the properties other than valuable relating to the Court as soon as possible after he take charge and certify in the Registers themselves that he has taken over the properties specifying them with reference to their item numbers. The valuable properties referred to in Rule 727 should be verified at the time of taking over-charge necessary certificate affixed in the Register.
