723. Escort of military prisoners or insanes and soldiers. [§ 12, Act V, 1861].
(a)When military pioneers or military insanes are made over to civil authorities for escort, they shall be accommodated on railway journeys as follows :-(i)British officers in reserved 1st class compartments.(ii)British other ranks and Indian officers in reserved 2nd class compartments.(iii)Indian other ranks in 3rd class compartments.(b)When soldiers, either British or Indian, are sent under military escort from one station to other to stand trial on a criminal charge, they will travel like any other party of soldiers on duty, under a warrant furnished by the military authorities, the charge being met from the1 military estimates. Where a soldier is conducted by a police escort, the charge will be civil; the warrant issued in such cases should include the accused as he is a soldier proceeding to a certain place under the orders of his military superior, and is therefore, on duty.(c)An individual soldier, summoned by the civil authorities to appear in a criminal case, either as a witness or as an accused, but not under custody, should be given a warrant to enable him to perform the journey, the cost being debited to the military estimates.
