364. Payment of expenses to accused acquitted or discharge.
- The Registrar may give to any person produced in custody before the Court and acquitted or discharged or set at liberty by the Court, the requisite money for meeting the railway, steamer, or bus fare for journey to his place of ordinary residence in India and daily expenses:Provided-(a)That the amount given on account of daily expenses shall not exceed the rate of Rs. 2/- per day for the number of days which in the opinion of the Registrar will necessarily be occupied in such journey.(b)That the amount of Railway, Steamer or Bus fare shall be of the lowest class.Note. - The Registrar may delegate the powers under this rule to the Deputy Registrar.
