Section 680(2) in Criminal Courts - Rules and Orders
(2)When the property contained in a scaled packet is required at any intermediate hearing the Magistrate shall endorse requisition on the memorandum and send the memorandum to the treasury officer or sub-treasury officer or the nazir and obtain the packet. As soon as the day's hearing concludes the property shall again be made up into a sealed packet in the presence of the Magistrate and sent with the memorandum for safe custody as directed in sub-rule (1).
