Section 673(d) in Police Regulations, Bengal , 1943
(d)The cost thus recovered shall be credited into the treasury intact, but the local allowance shall, at the end of each month, be drawn in a separate bill quoting this regulation as authority and paid to the officers deputed. The credit into the treasury shall be given in two distinct items, one for local allowance and another for the daily rates of recovery, and the refund bill shall specify the date of credit into the treasury as well as the names and designations of the officers to whom payments are to be made.
