Section 560(3) in Criminal Courts - Rules and Orders
(3)Travelling allowance may be granted, having regard to the distances to be traversed and the position and circumstances of the witness, at the rates specified below:-(a)For journeys by road, the actual expenses incurred up to a maximum of four annas a mile provided that travelling allowance shall not be paid to A class witnesses unless through age or physical infirmity they are unable to reach the Court on foot or unless they perform the journey by public motor vehicles.(b)For journeys by rail to A class witness 3rd class railway fare, to B class witness 2nd or intermediate class railway fare in the discretion of the Court, to C class witnesses 1st or 2nd class fare, or, where there are no 1st and 2nd classes, upper class fare, plus 3rd class fare for one servant in the discretion of the Court.
