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FORM NO. 44. Warrant for Recovery of Fine
FORM NO. 44
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………., 19…….. convicted before me on 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 of 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 …………….20………………………
(Seal of the Court)
(Signature)
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