16. [ Disposal of subsistence money in hand on prisoner's death or release. [Section 16 was substituted by Section 2, Bombay Jails Amendment Act, 1882 (Bombay 2 of 1882).]
- If, at the time of a prisoner's death or release, any of the subsistence money furnished by the party at whose suit such prisoner was detained remains unexpended, notice shall be forthwith given to the party paying the same, and the balance so remaining unexpended shall be returned to such party or his representatives:Provided that he or they claim payment thereof within three months/from the date of such notice; failing which such balance shall become the property of [the State Government].Cost of disposing of corpses and other expenses connected with civil jail to be provided by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] GovernmentThe cost of disposing of the corpses of deceased prisoners under clause 2 of the last preceding section, and of procuring comforts for sick prisoners, and generally for the maintenance of the civil jail, shall be provided by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation Indian Laws Order in Council.] Government] subject to such rules as [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation Indian Laws Order in Council.] Government] may from time to time prescribe in this behalf.]Parts IV to XIV [Criminal Jails; Superintendents of Criminal Jails, and their Duties; Jailors and their Duties; Medical Officer: Prison Offences; Offences in Relation to Jails; Visits to, and Correspondence of, Prisoners; Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous.]
