193. Diet-money for subsistence of prisoners - Any person who applied for a warrant of execution against the person of a judgement-debtor shall deposit in Court, at the time of the issue of the warrant diet-money for thirty days, at such rate as the Deputy Commissioner may direct, for the subsistence of the prisoner.
(2)The said person shall also pay diet-money, at the same rate before the commencement of each succeeding month of the imprisonment, and, if he fails to make any such payment, the prisoner shall be discharged.(3)All diet-money spent in providing subsistence for any prisoner shall be added to the costs in the suit; and any diet-money not so spent shall be returned to the person, who paid it.
