Section 10 in Criminal Court Rules of the High Court of Judicature at Patna
10. Any payment made during the currency of the term of imprisonment must be at once reported by the Nazir to the Magistrate, who after satisfying himself that the necessary entries relating to the payment have been made in the Fine Register, shall immediately give notice of such payment to the Superintendent of the District Jail in which the prisoner was first confined after conviction with a view to the amendment of the sentence of imprisonment or the release of the prisoner, as the case may be. The fine realization statement shall be drawn up by the Court in the prescribed form and in the English language and shall be sent in duplicate, with the Court Seal affixed thereto, to the Jail, the original being sent on the first opportunity and the duplicate on the following day. The responsibility of the Court shall not cease until it has received back the duplicate statement with an acknowledgement from the Jail showing that the necessary corrections have been made in the release diary. [G.L. 2/42.]
Notes - If the fine is paid before the transfer of a prisoner from the subsidiary Jail in which he was first confined to the District Jail, the fine realisation statement should be sent to the subsidiary Jail.Imprisonment in lieu of fine
