Section 108(b) in Police Regulations, Calcutta, 1968
(b)The bills after being passed by the Divisional Deputy Commissioner shall be paid from his contract contingent allotment and the amount shall be made over to the witness concerned, if he is present, or shall be sent by money order at the payee's residential address, less money order commission. A receipt for the amount paid shall in all cases be taken from the actual payee.
