Section 261 in Rules of the High Court of Judicature for Rajasthan, 1952
261. Allowance and diet money to witnesses.
(1)The Rules contained in the appendix to Chapter XVI1 for the payment of travailing allowance and diet money to witnesses in criminal proceedings shall with such modifications and adaptations, as may be found necessary also apply to civil proceedings, provided that in special cases or in case not specifically covered by these Rules, the Court may allow such payment to be made to them, as it may think fit.(2)In the case of a person summoned to give evidence as an expert, the Court may allow such remuneration, as it may consider reasonable for the time occupied in giving evidence or in performing any work of an expert character necessary for the case.
