Section 12 in The Bengal Criminal Law Amendment Act, 1930
12. Allowances to persons under restraint and their dependants
The State Government shall make a every person, who is placed under restraint by reason of an order made under sub-section (1) of section 2, such monthly allowance in cash or in kind or both for his support, as is, in the opinion of the State Government; having regard to his other sources of income, adequate for the supply of his wants, and may also make to any members of his family or near relatives who are dependants on him for support such allowance towards their maintenance as may seem to the State Government appropriate in all the circumstances of the case not exceeding such allowance as, in the opinion of the State Government such person would have been in a position to make if he had been placed under restraint.Explanation.--for the purpose of this section a person placed under restraint shall not include a person in respect of whom any order has been made under sub-section (1) of section 2 requiring him to notify his residence or change of residence to report himself to the police or to abstain from any specific act, other than an act which interferes with his normal trade, business or profession.
