709. Disposal of balance of diet money on release.
(1)When a civil prisoner has been released, the balance (if any) of diet-money or sale-proceeds of clothing in the Government Treasury, shall, if received from a Civil Court Officer, be returned to the Court, but if received from the decree-holder, it shall be paid to him on his applying for it within 3 years.(2)Articles of clothing and bedding, etc., supplied to a civil prisoner at the expense of the decree-holder, under paragraph 698 of the Jail Manual, shall be removed from the prisoner at the time of his release and returned to the decree holder. If such articles remain unclaimed for two months, they will be sold and there sale-proceeds credited to the Government.
