Section 365(2) in Criminal Courts - Rules and Orders
(2)The provisions of certain existing Acts, specified in the list appended to this sub-rule, which allocated to a particular purpose the fines or penalties imposed under those Acts were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937. With effect from the 1st April 1939, no fine should be credited to any local or other fund. The nature of the receipt which till the 31st March, 1939 were allocated to local bodies but which are not to be credited to local funds with effect from the 1st April 1939 is specified in column (2) of the list. Fines specified in the second column of the list should be credited to Government under the heads of account specified in column (3) of the list. Under the Central Provinces and Berar Grant-in-aid to Local Bodies Act, 1939, the Provincial Government will make to local bodies a grant-in-aid approximately equal to the income lost by the credit to Government of fines formerly assigned to such local bodies. To facilitate the administration of the above decision the following procedure shall be followed in dealing with such fines.
