Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 564] [Entire Act] State of Madhya Pradesh - Subsection Section 564(a) in Criminal Courts - Rules and Orders (a)Rs. 5 for the officer and 3 annas for his peon for each day of the period the officer is likely to be away from his headquarters.