Section 1180(c) in Police Regulations, Bengal , 1943
(c)With regard to the recovery and adjustment of hospital diet expenses incurred by Superintendent in Bihar, Orissa and Uttar Pradesh on behalf of the West Bengal Police constables while under treatment in police hospitals in these States, no direct remittance by money orders should be made. A charge of annas seven a day for each indoor patient, representing the daily average cost of medical attendance, medicines, service and other contingent expenditure plus the raily cost of diet will, if supplied, be debited by the Accountant-General of the State concerned against the Government of West Bengal through the exchange account.
