- No order in any civil matter shall be made by a Court under any of the provisions of this Part until the amount of the costs and charges of the execution of such order (to be determined by the Court) is deposited in such court:Provided that, if upon any application for such order it appears to the court to which the application is made, that the applicant has not sufficient means to meet the said costs and charges, the court may pay the same out of any fund applicable to the contingent expenses of such Court, and every sum so expended may be recovered by the Government from any person ordered by the Court to pay the same, as if it where costs in a suit recoverable under the Code of Civil Procedure.
