(See section 461)
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 require to pay the said fine, has not paid the same or any part of 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 have done in pursuance of this order.
Dated, this................. day of.................... , 20 ............ .
| (Seal of the Court) |
(Signature) |
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