Section 681(3) in Criminal Courts - Rules and Orders
(3)Fines and compensation money realized by Magistrates in criminal cases are credited by them directly into the treasury and shall not ordinarily be shown in the nazir's account. At outlying stations, however, where he naib-nazir and the Court reader are one and the same person and the money on account of fine or compensation is realized too late for credit into the treasury it shall be sent to the naib-nazir and shown in his accounts. At other places when the money is realized too late for credit into treasury the magistrate shall keep it in a sealed leather bag and hand over the bag to the nazir in person not later than 4.45 p.m. for safe custody and obtain his acknowledgement. On the next working day the Magistrate shall send for the sealed bag and credit the money into the treasury.
