Section 185(12) in Civil Court Rules of the High Court of Judicature at Patna
(12)An amount estimated to cover the actual travelling and halting expenses of the guardian, not exceeding the scale laid down by rule 186 will be required by the Court to be deposited by the party at whose instance the guardian is appointed before an order is passed for a local enquiry mentioned in sub-rule (3). The amount so deposited or so much of it as may be found due will be paid out to the guardian when he has submitted his report mentioned in sub-rule (4).
