Section 124(2) in Criminal Courts - Rules and Orders
(2)Orders for the safe custody of property pending the conclusion of the enquiry or trial should invariably be made as soon as the articles are produced in Court. When such articles consist of valuables, jewellery or money, whether in currency notes or coins, exceeding Rs. 100 in aggregate value, they should be sent for safe custody to the treasury or subtreasury officer. Other articles should remain in the custody of the nazir (which term wherever used in this Chapter also includes a naib-nazir).
