Section 22 in Punjab Prisoners (Attendance In Courts) Rules, 1969
22. Deposits of costs.
- In civil suits the courts shall require any party to the suit, who may apply for the summoning of any prisoner under the Act to deposit, prior to the issue of the summons, an amount sufficient to defray the estimated cost of conveyance, diet and escort of the prisoner whose testimony is required:Provided that no cost shall be demanded from pauper judgment-debtors in prison who have applied to be declared insolvent under Section 6 of the Provincial Insolvency Act, 1920, and whose attendance is required by a civil court at its own instance for examination under section 14 of that Act, or when the court is satisfied that the parties to the suit are absolutely unable to pay. Such cost shall be calculated as follows :-(a)Conveyance by rail or road: Actual charges as in rule 21.(b)Diet: 75 Paise per day when escorting in the plains and Re. 1/- when escorting in the hills tracts.Police EscortTravelling and Daily Allowance according to rules contained in Punjab Civil Services Rules Volume III(T.A. Rules).Pay of EscortInspector at Rs. 12 per daySub-Inspector at Rs. 8/- per day.Assistant Sub-Inspector at Rs. 6/- per day.Head Constable at Rs. 5/- per day.Constable at Rs. 3/- per day.The Superintendent of Police and Jail Department will maintain a register to watch the realization of the cost of escort, dietary charges and conveyance charges, etc., from the courts concerned.The money thus deposited shall be paid over by the court to the Superintendent of Police as provided for in rule 21.
