Expenses of witness appearing under summons or produced before any Court in exercise cases may be granted by the Court, or by the Collector in accordance with the following rules, namely:-(a)in the case of Government servants-Rules 219 to 224 of the Bihar and Orissa Treasury Manual, 1915, and(b)in the case of other persons-The Rules made by the High Court for the grant of expenses to witnesses in criminal cases.Grant of compensation
