(1)[The Government] [In Section 2, 17, 29 (1) & (2), 32, 42, 51 and 52 words 'the Government' substituted for 'His Highness' by Act X of 1996.] may make rules.(a)for regulating the escort of prisoners to and from Courts in which their attendance is required and for their custody during the period of such attendance;(b)for regulating the amount to be allowed for the costs and charges of such escort; and(c)for the guidance of officers in all other matters connected with the enforcement of this Part.
