266. Cost paid to offices giving evidence in the civil Courts to be deducted from their next salary, etc. bills.
- All sums recovered on account of the ravelling and other expenses of Excise Offices summoned to give evidence in civil Court should be paid in full to the witnesses, arid a certificate of the amount so paid granted to them,. The Deputy Commissioner is required to see that sums so paid are deducted from the next salary or travelling allowance bills of the officers concerned, and to refuse to pass bills of officers who have been absent as witness before civil Court for the period of offence until the certificate mentioned above is received.
