149. Credit fines under head "Law and Justice" and of composition moneys under head "Excise-Miscellaneous".
- All fines imposed by the criminal courts under the Excise or Opium Act must, on realisation, be paid into the treasury and credited to Government under the head "Administration of Justice". Sums realised under Section 70 of the Assam Excise Act, or Rule 46 of the Opium Rules or by forfeiture of security deposits should be credited under the head "Excise-Miscellaneous."(2)Rewards
