181. Whenever an interpreter is employed to interpret evidence given in a language not understood by the accused or the court, Session Judges and District Magistrates are authorized to pay to such an interpreter any reasonable remuneration not exceedings Rs. 10 a day. District Magistrates are also authorized to sanction, within the limits mentioned above, similar charges incurred by Magistrates subordinate to them. The charges on this account shall be debited to the head indicated below:-
(a)When paid by a Sessions Judge to the head "27-C-Civil and Sessions Courts-Countersigned Contingencies, Diet-money and travelling expenses of witnesses.(b)When paid by a District Magistrate or a Magistrate, to the head "27-D-General Establishment-Countersigned Contingencies. Diet-money and travelling expenses of witnesses."
