WARRANT FOR RECOVERY OF FINE

 

(See section 421)

 

 To the Collector of the district of ____

 

WHEREAS __________________ (name, address and description of the offender) was on the day of  ________ , 20___, convicted before me of the offence of (mention the offence concisely), and sentenced to pay a fine of rupees ____________; and  

 

WHEREAS the said  _____________________ (name), although required to pay the said fine, has not paid the same or any part thereof;

 

You are hereby authorised and requested to realise the amount of the said fine as arrears of land revenue from the movable or immovable property, or both, of the said _________ (name) and to certify without delay what you may have done in pursuance of this order.

Dated, this ________ day of _____.

Seal

 

(Signature)