Section 169(2) in The General Rules (Criminal), 1977
(2)When the Presiding Officer decides to grant expenses, he shall direct the sessions clerk (or any other official) at once, in addition to filling in register (Form No. 18) to draw up the order for payment of diet money (Form No. 19). The Presiding Officer shall see that the entries in the register and the order form agree and then sign the order form. The signed order together with the register (Form No. 18) shall be taken by the court constable or a court official to the Nazir who shall verify the total in the order against the entries in the register, and enter the amount payable on the order in Column 19 of the register and initial and date each such entry in Column 20. If more than one witness has to be paid he shall bracket the items in Column 18 included in the order and enter the total amount of the order against this bracket in Column 19 of the register and shall initial and date the entry.The Nazir shall then pay the amount of the order to the official who brought it and take his acknowledgement on the order form and return to the official the court register duly filled up as above. The official shall take the cash and register to the Presiding Officer who shall see that the amount paid by the Nazir tallies with the amount in the register, and shall then direct each witness concerned to be called up and paid before him, and in the case of Session Judge if he so directs, before the Chief Administrative Officer or Sadar Muandnsarim, by the court constable or the court official. As each witness is paid his acknowledgement in writing or thumb mark shall be taken in Column 21 of the register. When all the witnesses have been paid the Presiding Officer, the Chief Administrative Officer, the Chief Administrative Officer or Sadar Munsarim, as the case may be, shall sign and date the register in Column 22.
