Section 169(4) in The General Rules (Criminal), 1977
(4)Every Magistrate shall on the first or the second working day of each month send to the officer checking the Nazir's accounts a note stating in figures as well as in words the total amount paid by him as diet money to witnesses during the preceding month to enable him to check the Nazir's contingent register.Note. - (1) Diet money and travelling allowances paid to jurors and assessors shall be entered in this register.
