Section 528(a) in Police Regulations, Bengal , 1943
(a)Court officers should submit applications to Judicial officers when passing orders under sections 517, 523 or 524 of the Code of Criminal Procedure, for the disposal of counterfeit coins or any implements, such as punches for repairing dies, dies for striking coins, and moulds for casting coins, to consider whether the coins or implements should not be forwarded to the nearest treasury or sub-treasury officer for transmission to the Master of the Mint. The remittance to the Mint should be made through the Deputy Inspector-General, Criminal Investigation Department and should be accompanied by a statement showing the number and date of the case to which the coins or implements relate.
