Fines realized whether by payment into Court, by attachment and sale, or otherwise shall as far as possible be credited by the officer who received them into the treasury or sub-treasury on the day of receipt and in any case not later than the first working day after receipt. Courts at a distance from a treasury or sub-treasury shall remit receipts as often as is convenient but not less frequently than once a month. When only one remittance is made in any month it should reach the treasury on or before the last working day of the month or the sub-treasury on or before the 27th of the month. With the sanction of the District Magistrate remittances may be made by money order, the cost of the order being debited to contingencies.
