(1)The attention of the Courts is invited to the provisions of Sections 545 and 546-A of the Code which empower the Courts in certain cases to order the payment of certain expenses or compensation out of a fine and to order payment of certain fees paid by a complainant.(2)Payments ordered under Section 546-A should, in appealable cases, not be made until the period allowed for presenting the appeal has lapsed or, if an appeal is preferred, until the decision of the appeal. It should be noted that payments which can be ordered under Section 546-A are rigorously restricted and do not include such matter as diet-money or fees for writing the complaint.(3)Compensation under Section 545 should be freely and liberally granted in appropriate cases. Where compensation is awarded out of the fine imposed and only a part of the fine is recovered the compensation should, in the absence of express orders to the contrary, be paid out of the amount recovered.
