Section 262 in Rules of the High Court of Judicature for Rajasthan, 1952
262. Deposit of travailing allowance and diet money.
- A party applying for a summons shall before the summons is granted and within a period to be fixed by the Registrar, deposit with the cashier such amount as may appear to the Registrar to be sufficient to defray the reasonable travailing expenses and diet money for one day's appearance in Court of such witness. In the case of a person summoned to give evidence as am expert, the Registrar may also require the party applying for summons to deposit with cashier such further sum, as may in his view be sufficient to enable payment to be made to such witness by way of remuneration under the next preceding Rule.In case of any disagreement or doubt as to the amount to be deposited under this Rule, the matter shall be decided by the Registrar.
