Section 680(3) in Criminal Courts - Rules and Orders
(3)Property other than valuables, currency notes or coins shall be sent to the nazir with a memorandum in the prescribed form (Schedule V, No. 199) for safe custody. The nazir shall enter the property in his register of property made over to the nazir in criminal cases, endorse on the memorandum the receipt of the property and also the serial number which the property bears in the above mentioned register and return the memorandum to the Magistrate for being filed in the record of the enquiry or trial. When the property is required at any intermediate hearing the magistrate shall endorse the requisition in memorandum and send the memorandum to the nazir and obtain the property. As soon as the day's hearing concludes the property shall be sent to the nazir with the memorandum for safe custody as before.
