Section 181 in Criminal Rules of Practice and Circular Orders, 1990
181. Subsequent levy of fine to be notified to the jail Authorities:
- When the fine is paid or recovered in whole or in part after the admission of the prisoner into jail, the responsibility for intimating to the jail authorities, the fact of the payment rest entirely with the Court Such intimation shall invariably be acknowledged by the Jail authorities and the acknowledgement shall be filed by the Court for future reference. On receipt of the intimation from the Court, the Jail authorities shall endorse the information on the warrant Intimation sent by post by the Court under this Rule shall be registered with acknowledgement due.
