Section 248(2) in Criminal Courts - Rules and Orders
(2)Payments ordered under Section 546-A should, in appealable cases, not be made until the period allowed for presenting the appeal has lapsed or, if an appeal is preferred, until the decision of the appeal. It should be noted that payments which can be ordered under Section 546-A are rigorously restricted and do not include such matter as diet-money or fees for writing the complaint.
