Section 7 in The Bengal State Prisoners Regulation, 1818
7. Appropriation of allowance for support.
- Every officer in whose custody any State-prisoner may be placed shall take care that the allowance fixed for the support of such State-Prisoner is duly appropriated to that object.[7A. Division of functions between Central Government and [State] Government. - (1) Where a person is, or is to be confined in a [Part A State] [Inserted by the Adaptation of Laws Order, 1937.] under this Regulation for reasons connected with defence [or foreign affairs] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], the warrant of commitment and any orders as to his release or the place of his detention shall be issued by the Central Government, and the amount of the allowance to be fixed for his support shall be fixed by the Central Government to, and applied by, the [State] Government; and all reports and representations to be made under the foregoing provisions of this Regulation shall be submitted and forwarded both to the Central Government and the [State] Government.(2)Subject as aforesaid, all things to be done by or to the Government in relation to any persons confined or to be confined under this Regulation shall be done by or to the [State] [Suvstituted for the word 'Provincial' by the Adaptation of Laws Order, 1950. ] Government.(3)References to the preceding section of this Regulation to the Government shall be construed in accordance with the forgoing provisions of this section.(4)Deleted by Bengal State Prisoners Regulation (Amendment) Order, 1947.
