Section 253(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)If the defaulter is detained in the civil jail the charge for his subsistence, shall be according to the scale laid down in the rules framed by the State Government under Section 57 of the Code of Civil Procedure, 1908. Such charge, if certified by the jailor to have remained unsatisfied on the release of the defaulter, shall be recovered from him by the officer who ordered the detention.
