Section 240(3) in Criminal Rules of Practice and Circular Orders, 1990
(3)When a Government servant whose emoluments are governed by the Army Regulations, appears in any case under sub-rule (1) to give evidence in his official capacity, he shall be paid the travelling allowance and batta admissible under these rules and shall be furnished with a certificate showing in detail the amount paid. If the amount paid is less than the amount admissible to him under the Military Rules to which he is subject. the difference will be paid to him by the Military Authorities on production of the certificate.
