Section 684(3) in Criminal Courts - Rules and Orders
(3)When a case is disposed of and diet-money lies undisbursed, it should, immediately after the disposal of the case, be sent by money order to the party concerned after deducting the money order commission. To this end the reader should, immediately after the disposal of the case, inform the nazir or naib-nazir of the date of disposal. the nazir or naib-nazir should then consult the register, fill in a money order form, obtain the magistrate's signature on it and have the money order sent. The postal receipt should then be pasted across columns 7 to 9 of the register. II the money order is returned undelivered or refused, the amount should at once be sent by the nazir to the treasury to be credited as a revenue deposit and the entry "Money order returned undelivered (or refused); see revenue deposit number .......... dated the.............. made across the remaining columns of the register.
