Section 252 in Criminal Rules of Practice and Circular Orders, 1990
252. Cost of Conveyance to be recovered from Court concerned:
- The cost of conveyance of prisoners to and from the Court is to be recovered by the jail authorities from the Court before which the attendance of the prisoner is required.Road and diet charges in respect of persons accused of forest offences and produced in custody before a Magistrate by the Subordinates of the Forest Department shall be paid without delay to the Subordinates of the Forest Department by the Court concerned.
