605. Statement of fines credited into the treasury. - The moharrir shall at the end of each month prepare in the form bearing serial No. 61, on Schedule V-Criminal Judicial English, a statement of all fines credited into the treasury under the Major Head XXI. - Administration of Justice. The amounts of fines held in revenue deposits for subsequent payment to parties shall not be included in this statement. To facilitate the payment of grant-in aid to local bodies under the Central Provinces and Berar Local Bodies Act, 1939, the statement shall show in a group separate from the group in which the rest of the fines credited into the treasury are shown, all fines referred to in column (2) of the list printed at the end of Rule 365. The moharrir shall also prepare at the end of each month a statement of refunds of fines referred to in column (2) of the aforementioned list.
