Section 684(2) in Criminal Courts - Rules and Orders
(2)When the witnesses on whose account diet-money and travelling expenses have been paid appear in Court or when their attendance is dispensed with and the applicant applies for the refund of the money deposited, the Court clerk should write an order to the nazir for payment of the amount, indicating the case in which the deposit was made. The nazir should fill in columns 7 to 9 and send the register to the court for the signature of the magistrate. The Magistrate shall see that the money is paid in his presence and then put his signature in column 10 and return the register to the nazir. Payments made by a magistrate on tour shall be evidenced by a memorandum under his signature and shall be accounted for in this register on his return to the head-quarters.Note. - The headings to columns 7 to 10 of the register have been repeated in columns 11 to 18 so as to provide for cases in which the diet-money deposited is not all repaid at one time.
