Section 111(8) in The General Rules (Criminal), 1977
(8)that the provisions relating to the realization of fine given in chapter IX have been properly complied with.If the record be found in order, the record keeper shall enter and sign below the certificate signed by the munsarim or the reader, as the case may be, a certificate to the following effect :"Record examined and found correct."If a list be found incorrect or a record be found defective in any respect, the record-keeper shall submit with a report for the orders of the officer incharge of the record room, or of the District Magistrate or the Sessions Judge, as the case may be. When making his examination, the record-keeper shall punch a hole in each stamp, distinct from the hole previously punched, and shall at the same time note thereupon the dale of his doing so. The punching shall invariably be made in the middle of that part of the label on which its value is printed in eight principal languages but shall not remove so much of the stamp as to render it impossible or difficult to ascertain its value or nature.
