The total of fines imposed shall be abstracted from Register VIII quarterly, up to the 10th day of the third month of the quarter. Similarly, the total of fines credited shall be abstracted quarterly from Register IX, and, allowing for the fines outstanding from previous quarters, a balance shall be struck in Register VIII, showing the total of unrealised fines outstanding.This balance shall be personally seen by the District Magistrate or Sub-Divisional Officer, as the case may be, and, where the outstanding balance is unduly large, the necessary action shall be taken.
