Section 30(4) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
(4)The amount earned by way of gratuities by the inmate shall be kept with the Superintendent who shall credit the total amount in the nearest Government treasury by opening a person ledger account for each inmate as required by the provision of clause (b) of sub-rule (4) of Rule 18. An inmate may spend out of the balance at his credit such amount and on such articles as the Superintendent may consider to be reasonable. On the release of an inmate the balance, if any left in his account shall be handed over to him, and the ledger closed.
