Section 124(3) in Criminal Courts - Rules and Orders
(3)Property sent for safe custody should be accompanied by a memorandum in Form No. 198 or 199 on Schedule V-Cr. J.E. as may be appropriate. Valuables, jewellery or money shall invariably be made up into a sealed packet in the presence of the presiding officer. If the value of the packet exceeds Rs. 100 the sealed packet and memorandum shall be sent to the treasury or sub-treasury officer through the nazir for retention in the treasury in sale custody and the treasury or sub-treasury officer will proceed in accordance with Financial Rules 9 and 10. In other cases the property and memorandum shall be sent to the nazir. The nazir shall endorse on the memorandum the receipt of the property and also the serial number the property bears in the Register of Property made over to the nazir in criminal cases. If the property consists of or contains a sealed packet which is not to be forwarded to the treasury or sub-treasury officer, the nazir shall keep the packet in his safe. The memorandum shall be returned to the Court and filed in the record of the enquiry or trial. All property whether sent to the treasury or sub-treasury officer, or kept by the nazir, shall be entered in the abovementioned register and details of the property as shown in the accompanying memorandum noted in the appropriate columns.
