Section 101 in Criminal Court Rules of the High Court of Judicature at Patna
101.
(a)Criminal Courts in marking orders under [Sections 452, 457 or 458] [Substituted by C.S. No. 46.] of the Criminal Procedure Code for the disposal of counterfeit coin, should consider whether the coin should not be forwarded to the nearest Treasury or Sub-Treasury Officer with directions to him to deal with it in a manner similar to that prescribed by [rule 1] [When it can be done with the consent of the tenderer, counterfeit coins tendered to Treasury Officers and others authorised to cut or break them under the provisions of section 16 of Act III of 1906 should be sent to the Mint at Calcutta or Bombay. If the tenderer, however, does not consent to the counter-feit coin being sent to the Mint, unless the broken pieces are afterwards returned to him, the coin should not be sent at all. It is however open to all Government Officers, to whom such a coin is tendered in cases in which the tenderer is otherwise unwilling to part with it to purchase it from him at a suitable price, not in any case exceeding its nominal value charging its cost to Government. This course should only be followed when from the excellence of the execution, or for any other special cause, it seems desirable that the coin should be acquired as a specimen, and the officer purchasing the same should, when forwarding is to the Mint, state at the same time the grounds upon which its purchase was considered desirable.] of the Rules issued by the Government of India, in the Department of [Finance and Commerce] [Now 'Commerce and Industry'.](b)The above instructions should be held to apply also to any implements such as dies, moulds, etc., used in coining. When in any case, such coins or implements are forwarded to a Treasury Officer a copy of the judgment delivered in the case with which they are connected, should at the same time be forwarded to that officer.
