796. [ Disposal of balance of diet-money on release. [P.G. letter No. 382-Home, dated 28th October, 1912.]
(1)When a civil prisoner has been released, the balance (if any) of diet-money or sale- proceeds of clothing in the Government Treasury, shall, if received from a Civil Court Officer, be returned to the Court but if received from the decree-holder, it shall be paid to him on his applying for it within 3 years.(2)Articles of clothing and bedding, etc., supplied to a civil prisoner at the expense of the decree-holder, under paragraph 790 of the Jail Manual, shall be removed from the prisoner at the time of his release and returned to the decree-holder. If such articles remain unclaimed for two months, they will be sold and their sale-proceeds credited to the Government.]
