- When any civil inmate is committed to prison in execution of a decree in favour of a private person, such person or his representative shall, -(a)make the first payment of the monthly subsistence allowance as fixed by the Court to the proper officer of the Court for transmission to the Superintendent, and if it has not been so made to an officer of the Court, then directly to the Superintendent; and(b)make the subsequent payments of monthly subsistence allowance to the Superintendent in advance before the first day of each month;and in default of any of the above payments, the inmate may be released by the Superintendent if so ordered by the Court by whose warrant or order the inmate is committed to prison after filing a report by the Superintendent before such Court in the matter.Chapter-IX Health Care
