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State of Uttar Pradesh - Section
Section 22 in U.P. Prisoners Attendance in Courts Rules, 1956
22. Deposit of costs.
- In civil suits the court shall require any party to the suit, who may apply for the summoning of any prisoner under the Act to deposit prior to the issue of the summons, an amount sufficient to defray the estimated cost of conveyance, diet and escort of the prisoner whose testimony is required :Provided that no costs shall be demanded from pauper judgement-debtors in jail who have applied to be declared insolvent under Section 6 of the Provincial Insolvency Act, 1920, and whose attendance is required by a civil court at its own instance for examination under Section 14 of the said Act, or when the court is satisfied that the parties to the suit are absolutely unable to pay.Such costs shall be calculated as follows :| (a) | Conveyance by rail or road | ... | Actual charges as in Rule 21. |
| (b) | Diet | ... | 50 paise per day when escorting in the plains and 75 paise whenescorting in the hill tracts. |
| Police Escort |
| Travelling and daily allowance | ... | According to Rules 23 and 27 of the Financial Handbook, VolumeIII. |
| Pay of escort | ... | According to paragraph 158 of the Office Manual in which therates are as follows :Inspectors Rs. 12 per day,Sub-Inspectors Rs. 8 per day, Head Constables Rs. 5 per day.Constables Rs. 3 per day. |