(4)Sums disbursed by the decree-holder for the subsistence of the judgment- debtor in civil prison shall be deemed to be costs in the suit.Note. - The monthly allowance under sub-paragraph (2) shall, when received by the jail be credited into the Government Treasury and the Treasury receipt attached to the detailed contingent bill for the month. The amount so credited will be drawn on an abstract bill when required. Amounts disbursed on behalf of judgment-debtor in respect of supplies from stock, purchases from bazar, and balances paid to the Decree-holder, shall be recorded in the Contingent Register No. 35 and shown in Voucher No. V attached to the Detailed Contingent Bill for the month under head Miscellaneous dietary charges. The total amount thus shown must agree with the Treasury receipt and difference, if any, should be explained in the remarks column of Voucher No. V.
