Section 180 in Criminal Rules of Practice and Circular Orders, 1990
180. Levy of fine to be endorsed on the warrant or notified to the Jail Authorities:
- When an accused person is sentenced to imprisonment as well as, or in default of payment of a fine, the warrant issued to the Jail authorities shall contain definite information as to whether the fine has been paid or not, in whole or in part If the warrant does not furnish this information, a reference shall forthwith be made by the Jail authorities to the convicting Court to ascertain whether the fine has been paid and the purport of the reply shall be noted on the warrant
