Section 13(1) in The Criminal Law (Amendment) Ordinance, 1944
(1)Upon the termination of any criminal proceedings for any scheduled offence in respect of which any order of attachment of property has been made under this Ordinance or security given in lieu thereof, the agent of the [State Government or, as the case may be, the CentralGovernment] [Substituted by Act 49 of 1988, Section 29, for "State Government" (w.e.f. 9.9.1988.] shall without delay inform the District Judge, and shall where criminal proceedings have been taken in any Court, furnish the District Judge with a copy of the judgment or order of the trying Court and with copies of the judgments or orders, if any, of the appellate or revisional Courts thereon.
