528. Disposal of Counterfoil coins and exhibits in note forgery cases. [§ 12, Act V, 1861].
(a)Court officers should submit applications to Judicial officers when passing orders under sections 517, 523 or 524 of the Code of Criminal Procedure, for the disposal of counterfeit coins or any implements, such as punches for repairing dies, dies for striking coins, and moulds for casting coins, to consider whether the coins or implements should not be forwarded to the nearest treasury or sub-treasury officer for transmission to the Master of the Mint. The remittance to the Mint should be made through the Deputy Inspector-General, Criminal Investigation Department and should be accompanied by a statement showing the number and date of the case to which the coins or implements relate.(b)The Central Government have ruled that the disposal of exhibits in a note forgery case is a matter for the decision of the Court which tries the case. Where the exhibits are ordered to be delivered to the police for destruction, if any particular exhibits are of special interest and should be preserved, the Court officer should obtain the Court's order to send them to the Deputy Inspector-General, Criminal Investigation Department, for this purposes.
