Section 21 in Criminal Court Rules of the High Court of Judicature at Patna
21. In subdivisions where there is no Sub-divisional Treasury and the fine collections remain in the hands of the Nazir to the close of the month, payment of compensation, where this can legally be given, may be made by the Nazir on the Magistrate's order in any case in which the fine has not formed an item in the chalan to the District Treasury. Where the fine has been chalaned, the Magistrate may order payment of the compensation from his permanent advance, adjusting it afterwards as prescribed in rule 20. In these subdivisions, however, column 16 of Register No. (A) 17 should be sub-divided so as to show separately amounts paid by the Nazir as compensation out of realized fines, and amounts remitted to the Treasury.
