If a person at the time of being sentenced to the fine, whether or not in addition to other punishment tenders payment in whole or in part to the presiding officer imposing the fine, the presiding officer shall personally receive the amount tendered and grant under his hand a receipt in the prescribed form (No. XV-99-O.R.). He shall make an entry of the payment in the order sheet of the case and sign it. If the fine is not paid or is paid only in part the presiding officer shall note the fact in the order sheet of the case, thus-"Fine not paid/paid to the extent of Rs......Recovery proceedings for Rs.......... started".and shall make a similar entry in the Register of Original Cases under the particulars of sentence. He shall at once open recovery proceedings which shall be registered as a miscellaneous judicial case in accordance with Part VI, Chapter 24, Rule 575, item (8). The first order sheet of such proceedings is Form No. 197 on Schedule V. The first entry shall be filled up by the presiding officer in his own hand.
