333. Bills for prisoners' diet and travelling expenses and cost of conveyance of stolen property, etc., sent to the Court.
(a)Expenses incurred in feeding and transporting prisoners while in transit from police-stations to headquarters, and of hajat prisoners made over temporarily to the police for purposes of detection as well as the cost of conveyance of stolen property and other articles sent to the Court will be paid by the District Magistrate.(b)The officer-in-charge of the escort shall keep an account of such expenditure and on return to the station, deliver the account, together with the balance of any cash which may have been advanced to him, to the officer-in-charge of the police-station. If an escort is changed on the journey, the account with any undisbursed cash shall be made over to the relieving officer, who on his return to his station, shall make it over to the officer-in-charge of the station for transmission to the station of original despatch.(c)At the end of the month the officer-in-charge of the police-station shall prepare a detailed bill in duplicate in B. P. Form No. 58 of all expenses incurred on this account during the month and shall forward it to the Superintendent's office. (See regulation 1181.)VI. - Inspection.
