(a)Bills on account of the travelling expenses and diet of prisoners in police custody and the cost of conveyance of stolen property and other articles shall be submitted monthly by station officers to the Superintendent of Railway Police for counter signature. After countersignature, the Superintendent shall return them to the station officer who will send them for payment direct to the Magistrate within whose jurisdiction the railway police-station is situated.(b)When it is necessary for persons made over to the Railway Police under section 132 of the Indian Railways Act, 1890, read with section 113 of that Act to be sent up to the Magistrate's Court and the question of diet charges arises through their detention in custody, such charges should be met by the Magistrate, the above procedure for the submission of the bills being followed.
