410. Procedure for the disposal of money realized by the police under order of Magistrate.
- All miscellaneous magisterial receipts other than fines remitted to the Magistrate's office, such as chaukidari money, sale-proceeds of impounded cattle, and any other money realized under orders of the Magistrate unconnected with the police, shall be paid direct into the treasury or sub-treasury, as the case may be, and shall not be sent to the Superintendent or to the Court office. The amounts thus remitted shall be accompanied by chalans in triplicate, in printed form, which shall be presented at sadar to the Magistrate's accountant and at subdivisions to the nazir, or in case the nazir is treasurer or treasury accountant, to the clerk-in-charge of the fine register, or some other clerk from whom security has been taken and who does not perform the duties of the treasurer or treasury accountant. The Magistrate's accountant or Sub-divisional clerk, as aforesaid, shall examine the chalans and if they are in order and correct, shall initial them and return them to the police officer to present with the cash at the treasury. At the treasury the chalans shall be taken to the accountant and treasurer, and after being receipted, two copies shall be returned to the police officer, who shall take one back to the Magistrate's accountant or Sub-divisional clerk, as the case may be, leaving it with him for the purpose of writing up his books, and shall retain the other as his acquittance.All other money, such as cash stolen and recovered, cash found on undertrial prisoners, sale-proceeds of unclaimed, attached or suspicious property, shall be forwarded to the Court officer. Intestate money shall be sent to the District Judge direct.
