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State of Bihar - Section

Section 26 in Criminal Court Rules of the High Court of Judicature at Patna

26. If it appears that a defaulter can in all probability pay the amount of fine outstanding against him, the Police Officer shall forthwith report the matter to the Magistrate having jurisdiction with a view to the issue of a warrant. In all other cases he will merely note "no assets" in the remarks column, dating the entry.