1161. Escort charges, how to be drawn. [§ 12 Act V, 1861].
- All escort charges, including daily allowances, incurred strictly on account of the police as distinguished from prisoners, treasure, etc., escorted, shall be borne by Police Department, and charged under a special head "Escort charges" in the district contingent bill, as laid down in paragraph 379(30) of the Bengal Audit Manual.Note. - Charges incurred in sending urgent covers to the mufassil by special messengers who are not paid at contract rates of pay, shall be adjusted as travelling allowance and not as escort charges.(b)The details of the charges should be entered in a travelling allowance bill form in the preparation and submission of which regulation 1238 shall apply mutatis mutandis. This should form an enclosure to the contingent bill in which such charges are drawn. The command certificates should be defaced and filed with their counterfoils after noting that the charges have been billed for.
