Section 598(b) in Police Regulations, Bengal , 1943
(b)When it is necessary for persons made over to the Railway Police under section 132 of the Indian Railways Act, 1890, read with section 113 of that Act to be sent up to the Magistrate's Court and the question of diet charges arises through their detention in custody, such charges should be met by the Magistrate, the above procedure for the submission of the bills being followed.
