Section 319 in Criminal Court Rules of the High Court of Judicature at Patna
319.
The procedure for Magistrate's Courts in respect of the realisation and refund of fines is prescribed by the orders of the Bengal Government, published in 1896 and produced in Appendices IV and V annexed to these rules. The rules of the Account Code, which prescribe a monthly statement to be sent by Subordinate Magistrate to the District Magistrate and by the District Magistrate to the Accountant-General are reproduced in appendix VI.Note - The monthly statement should continue to be sent in the form now in use (Accountant-General's No. 122-A, dated the 22nd April 1881).
