684. Register of Diet-money of witnesses in criminal cases. - (1) When the nazir receives diet-money and travelling expenses from the Court reader with the register of process fees he shall fill in columns 2 to 6 of the register of diet-money, making a single entry for each case and sign the register of process-fees in token of his having received the money.
(2)When the witnesses on whose account diet-money and travelling expenses have been paid appear in Court or when their attendance is dispensed with and the applicant applies for the refund of the money deposited, the Court clerk should write an order to the nazir for payment of the amount, indicating the case in which the deposit was made. The nazir should fill in columns 7 to 9 and send the register to the court for the signature of the magistrate. The Magistrate shall see that the money is paid in his presence and then put his signature in column 10 and return the register to the nazir. Payments made by a magistrate on tour shall be evidenced by a memorandum under his signature and shall be accounted for in this register on his return to the head-quarters.Note. - The headings to columns 7 to 10 of the register have been repeated in columns 11 to 18 so as to provide for cases in which the diet-money deposited is not all repaid at one time.(3)When a case is disposed of and diet-money lies undisbursed, it should, immediately after the disposal of the case, be sent by money order to the party concerned after deducting the money order commission. To this end the reader should, immediately after the disposal of the case, inform the nazir or naib-nazir of the date of disposal. the nazir or naib-nazir should then consult the register, fill in a money order form, obtain the magistrate's signature on it and have the money order sent. The postal receipt should then be pasted across columns 7 to 9 of the register. II the money order is returned undelivered or refused, the amount should at once be sent by the nazir to the treasury to be credited as a revenue deposit and the entry "Money order returned undelivered (or refused); see revenue deposit number .......... dated the.............. made across the remaining columns of the register.(4)the daily totals of receipts and payments of diet-money and travelling expenses shall be entered in the classification register, and the totals in the two registers shall be compared daily by the assistant superintendent at headquarters and by the tahsildar at outlying stations and items which have remained unpaid for over a month shall be brought to the notice of the Magistrate concerned.
