Section 722(vii) in Police Regulations, Bengal , 1943
(vii)On the completion of the duty for which the escort was detailed, the Superintendent of Police supplying it shall, if the presence of the prisoner was required in any civil matter, submit a bill to the Court from which the requisition proceeded for the cost of the guard as fixed by the scale in Appendix XL and for the actual expenditure incurred by them on account of carriage by land or water if the journey is not performed entirely on foot, plus 10 per cent., for contingencies. A separate bill shall also be forwarded by the Superintendent of Police for the diet and travelling expenses of the prisoner or prisoners. To enable him to do so. the officer-in-charge of the jail from which the prisoner was transferred shall furnish him with an account of the expenses incurred.
