Section 78 in Criminal Court Rules of the High Court of Judicature at Patna
78.
When a Court of Sessions realizes a fine imposed by it on an accused person, it shall prepare the usual warrant for the realization of the fine, and shall forward it to the [Chief Judicial Magistrate] [Substituted by C.S. No. 37.] concerned with an endorsement thereon to the effect that the fine has been realized.
