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NCT Delhi - Section

Section 23 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

23. Money advance for road expenses.

- A sum of the money sufficient to meet all expenses together with a warrant credit note for the fares required if the journey is to be performed by rail, shall be made over to the warder in charge or the officer in charge of the escort, as the case may be, by the Superintendent of the dispatching jail.