Section 234 in Criminal Rules of Practice and Circular Orders, 1990
234. Disposal of Counterfeit coins and Forged Currency Notes:
(1)When counterfeit coins have to be disposed of by a Criminal Court under Sections 452, 457 or 458 of the Code, they shall be forwarded together with any dies, moulds etc., which may have been produced in the case to the nearest Treasury of Sub-Treasury, with request that they may be remitted to the Mint for examination. A concise and accurate report should also be sent containing a description of the case and the sentence imposed.(2)In the cease of forgery of currency notes, the disposal of implements such as moulds, dies etc., produced in and confiscated by a Court, is a matter for the decision of the Court which tries the case and when they are ordered by the Court to be delivered to the Police for destruction, the Police shall themselves arrange for their destruction and not send them to the currency offices or Mint for destruction, provided that if the Police consider any particular implements are of special interest and should be preserved, they shall make them over to the Criminal Investigation Department for this purpose.(3)All forged currency notes brought before the Court shall be handed over to the Police for being forwarded to the Issue Department of the Reserve Bank of India, with a brief report of the case.(4)All arms and Ammunitions of preserved bore which are confiscated should be sent to the nearest Arsenal for disposalChapter-XII Collection of Process fee and Payment of Batta to Complainants and WitnessesFee for Service of Process
