380. Register of fines imposed on witnesses and for contempt of Court.
(1)The entry of a case in this register, does not dispense with the necessity of entering the case in the register of Miscellaneous Judicial Cases. Entries in this register should be made only when a person has been sentenced to fine.(2)When a fine is realized by a Court, the presiding Judge shall send an order in writing to the Nazir to receive the money and credit it into the treasury The Nazir shall receive the money, deposit the amount in the treasury and report to the Court the number and the date of the treasury challan for being noted in the remarks column of the register.(3)In order to facilitate the monthly comparison prescribed by Rule 44, Madhya Pradesh Financial Code, Volume I, each Court shall submit, not later than the 3rd of each month, to the District Judge, a simple memorandum showing the total amount of fines imposed, realized and paid in the treasury in the previous month.
