Section 97 in Criminal Rules of Practice and Circular Orders, 1990
97. Levy of the fine to be notified to Jail authorities by Courts of Session in cases of sentences of imprisonment for life and fine:
- When a Court of Sessions imposes a fine in addition to imprisonment for life and the whole or part of the fine is paid or recovered, the Court shall endorse the fact of such payment or recovery on the warrant of commitment, or, if that has already been issued, shall notify the fact of the payment or recovery to the Jail authorities concerned.
