351. Whenever a military recruit acquitted by a Criminal Court is found to be without the means of returning to his unit, the Court should arrange for the issue of a railway warrant to his destination.
[Government of India, Home Department Letter No. 178/44-Police, of the 19th January 1945].AppendixNaval Discipline Act, 1896, 29 and 30 Viet., C. 109(as amended by the Naval Discipline Act, 1915, 5 Geo. 5, C. 30)Sections 50, 56 and 101.
