1162. Recovery of escort charges from Reserve Bank. [§ 12, Act V, 1861].
(a)A separate account shall be kept in each Superintendent's office of the strength of each escort supplied for the remittance of treasure, showing the number of officers of each rank deputed and the time and date of departure and return on each occasion. The charges shall be calculated according to the scale given in Appendix XXXV. Apart from complete days (days should be calculated from 12 midnight) if an escort is sent out in the forenoon and returns in the afternoon each such occasion should be considered a complete day and half a day if the escort leaves in the afternoon and returns in the forenoon.(b)Except in the 24-Parganas, the following items shall be excluded from the cost to be recovered from the Reserve Bank of India on account of escorts supplied in connection with the remittance of treasure:-(i)cost of buildings or of hired accommodation,(ii)costs,(iii)municipal taxes,(iv)water rate, lighting and sanitary charges.In the 24-Parganas, where a separate staff for the purpose of escorting treasure is sanctioned, its entire cost shall be recovered from the Reserve Bank of India.(c)The Accountant-General will arrange to recover from the Reserve Bank of India the charges on account of these escorts calculated on the above basis and credit the amount to the provincial revenue under the appropriate head.(d)The Superintendent shall submit to the Accountant-General by the 10th of each month a statement showing separately the charges on account of (i) pay and allowances, etc., and (ii) leave and pension contribution of the escorts employed in the remittance of treasure during the preceding month.
