Section 124(4) in Criminal Courts - Rules and Orders
(4)When the property is required at any intermediate hearing the Court shall endorse a requisition on the memorandum, and send the memorandum to the nazir. As soon as the day's hearing concludes the property shall be returned to the nazir, who shall if necessary re-deposit it in the treasury. If it consists of or contains valuables, jewellery or money, such valuables, jewellery or money shall be made into a sealed packed in the presence of the presiding officer as directed in sub-rule (3):Provided that in trials before the Court of Session the property shall be produced and taken back by the nazir of the District Magistrate's office.
