Section 25 in The Maharashtra Lokayukta and Upa-Lokayutas Rules, 1974
25. Witness Summons and Process.
- If either party wants his witnesses to be summoned he shall pay in the form of Court-fee stamps process fee at the rate of 30 paise per witness and he shall deposit in the office subsistence allowance at the rate prescribed in the Criminal Manual and obtain a receipt as prescribed by rule 27:Provided that, the person named in paragraph 3 of Chapter II of the Criminal Manual shall be exempted from payment of process fee.
