- The Superintendent is authorised to receive fines tendered at the jail. In the absence of the Superintendent, the Deputy Superintendent shall receive the fine or portion thereof tendered to him and shall on the first opportunity produce the warrant with any entry of the fact that such payment has been made for the signature of the Superintendent.Note. - Fines received at the jail shall without delay be remitted into the local Treasury through the District Magistrate. All fines tendered to a jail shall be received irrespective of the fact whether the prisoner is due for release or not provided he is in the jail at which the fine is paid.
