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Bengal Presidency - Section

Section 1188 in Police Regulations, Bengal , 1943

1188. Acquittance roll for hospital patients and diet bill.

(a)On receipt in the Superintendent's office of the monthly abstract of the cost of diet supplied to patients in the police hospital in Form B (B. P. Form No. 198) together with the contractor's bill, duly checked by the Sub-Assistant Surgeon and passed by the Civil Surgeon, the Reserve Officer shall prepare an acquittance roll of Sub-Inspectors from whom recoveries on account of cost of hospital diet are due. A similar statement should also be prepared when diet charges are recoverable from the officers above the rank of Sub-Inspector. He will then make over the form together with the contractor's bill and the acquittance roll to the Accountant to enable him to prepare the officer's bill and the diet bill.
(b)The diet bill will be in Bengal Form No. 2480, in which the amount of the contractor's bill will be charged for under "Diet of hospital patients". On encashment of this bill the contractors will be paid by the Superintendent himself or through the Civil Surgeon as may be found most convenient.