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State of Bihar - Section

Section 7 in Criminal Court Rules of the High Court of Judicature at Patna

7. The printed forms prescribed in the above rule will be bound together like a cheque book, each book containing 100 forms with the serial numbers printed on both foil and counterfoil. The foil or outer section will be torn off and sent with the person fined to the Nazir and the counterfoil retained in the Magistrate's office.The form should be used by the Magistrate in all cases, whether the fine is imposed by himself or by the Sessions or High Court. The counterparts will enable the Register of Criminal Fines to be easily checked.