703. Monthly allowance fixed by the court to whom to be paid.
(1)Where a judgment-debtor is committed to a civil prison in execution of a decree, the court shall fix for his subsistence such monthly allowance as he may be entitled to according to the scales fixed under para 697( 1) or where no such scales have been fixed, as it considers sufficient with reference to the class to which he belongs. [Rule 38 of CPC](2)The monthly allowance fixed by the court shall be supplied by the party on whose application the judgment-debtor has been arrested by monthly payments in advance before the first day of each month.(3)The first payment shall be made to the proper officer of the court for such portion of the current month as remains unexpired before the judgment- debtor is committed to civil prison and the subsequent payments (if any) shall be made to the officer in charge of the civil prison.(4)Sums disbursed by the decree-holder for the subsistence of the judgment- debtor in civil prison shall be deemed to be costs in the suit.Note. - The monthly allowance under sub-paragraph (2) shall, when received by the jail be credited into the Government Treasury and the Treasury receipt attached to the detailed contingent bill for the month. The amount so credited will be drawn on an abstract bill when required. Amounts disbursed on behalf of judgment-debtor in respect of supplies from stock, purchases from bazar, and balances paid to the Decree-holder, shall be recorded in the Contingent Register No. 35 and shown in Voucher No. V attached to the Detailed Contingent Bill for the month under head Miscellaneous dietary charges. The total amount thus shown must agree with the Treasury receipt and difference, if any, should be explained in the remarks column of Voucher No. V.
