(1)With the exception of expenditure incurred by the Police escort, all the expenses connected with the transfer of prisoners shall be borne by the despatching jail.(2)The Superintendent shall furnish the warder in charge or the Police Officer, as the case may be, with a Railway pass on the credit note system, for the prisoners and the warder, if one accompanies the gang, on the return of the warders, a Railway pass shall be issued to him by the Superintendent of the Jail receiving the prisoners, in case the transfer is outside the province, the Railway pass for the return journey should be issued in advance by the despatching jail.(3)When reserved accommodation is requisitioned, payment is to be made according to the number of compartments required for the whole party of guards and prisoners irrespective of the number carried in a compartment (which number should not be greater than it is designed to hold), at the rate of fares on the full marked carrying capacity of the compartment, subject to a minimum charge in the case of a railway on the broad gauge, of Rs. 5 per compartment per journey.(4)Prisoners and guards, when the party inclusive of guards does not exceed five, shall be paid for the ordinary rates in force on the line.(5)When for any reason prisoners are conveyed by mail train, the higher rates chargeable for journeys by such train must be paid.(6)The Police will pay for their tickets in cash, and a pass for the balance of the tickets required shall be issued by the Superintendent, but no charges shall be made for Police escorts provided with seats in a prison van hired for prisoners.(7)An endeavour should be made to transfer prisoners in such numbers at the time that the Jail Department may not be put to loss owing to vacant seats.(8)Where there is a night journey, double accommodation should, if possible, be provided.
