It is to be noted that by the provisions of Order XXI, Rule 30, the subsistence and cost of conveyance of the judgement-debtor for his journey from the Court-house to the civil prison and from the civil prison, on his release, to his usual place of residence, together with the first payment of subsistence allowance in advance for such portion of the current month as remains unexpired is to be paid to the proper officer of the Court before the judgement-debtor is committed to the civil prison and the subsequent payments, if any, to the officer-in-charge of the civil prison. The money paid into Court should be sent to the jail, and not given over to the judgement-debtor.
