172. Disposal of balance of diet money and other necessaries.
(1)After a civil prisoner has been released, if there is any balance of diet money, it shall, if it is received from a civil court officer, be returned to the court, and if it is received from the decree-holder, it shall be returned to the decree-holder on his applying for it. If such balance remains unclaimed for more than two months, it shall be remitted to the Treasury to the credit of Government. For every refund of diet money to the decree-holder, a receipt shall be taken and pasted into the admission register opposite the account to which it relates.(2)All articles such as utensils, clothing, bedding and other necessaries supplied by or at the cost of the decreeholder, for the use of the judgment debtor, while detained in prison, shall in the event of the decree-holder failing to take them back on the judgment debtor's release from prison, be sent to the Registrar of the Civil Court concerned. The Superintendent shall certify with each lot of property as to who paid for it and why it is sent to the civil court.
