Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 357 in Criminal Courts - Rules and Orders 357. The superintendent of a jail (or in his absence the jailor) is authorized to receive fines offered at the jail. He shall certify all such receipts to the Court from which the warrant issued.
