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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Chattisgarh - Subsection

Section 306(1) in The High Court of Chhattisgarh Rules, 2007

(1)A party applying for a summon(s) to a witness(es) shall be required to deposit with the cashier of the Court at the time of applying for summons a sum sufficient to cover the travelling allowance, the diet allowance and the local conveyance allowance of the witness(es) according to the scale given below :Provided that in cases not fully or clearly covered by this Scale or in cases where the Judge thinks special considerations should prevail, the Judge shall award such amounts as he deems proper :Provided further that the local conveyance allowance shall be payable only if the party calling the witness does not provide conveyance to him.Scale
Class of witness Travelling allowance Diet allowance Locals conveyance allowance
Class-I By Kail    
Gazetted Officers, Professionals like Doctors,Advocates, Architects, Chartered Accountants, etc. Income Taxpayee, Members of Parliament, Members of State Legislative. A.C. Sleeper/Chair Car fare. Rs. 250 per day. By Taxi
  By Road    
  Taxi fare at the rate prescribed- by theDirectorate of Transport of the State Government and if no suchrate has been fixed as the Court thinks reasonable.    
Class-II By Rail    
All others except those mentioned in Class-I. Sleeper or 2nd class Fare Rs. 150 per day. By three wheeler Autorickshaw.
  By Road    
  Actual Bus Fare.    
Note 1. - Travelling allowance will be payable for the shortest possible route.If in addition to travelling by rail a witness is required to travel by bus also, the actual bus fare paid for such part of the journey shall also be admissible for travelling allowance.Note 2. - Diet allowance shall be payable, irrespective of the distance travelled, for the actual time required for journey each way and also for the time taken in giving evidence and for the time of detention necessary for the purpose of giving evidence. A part of the day shall be counted as equal to a day.Note 3. - The Registrar (Judicial) of the Court shall decide as to which class a witness belongs or which of the alternative modes to travelling should be allowed in a particular case. A witness dissatisfied by his decision may request that a reference be made to the Judge. The Judge shall thereupon give such directions as he thinks just and proper in the case.