Section 261(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(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.
