Section 5 in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963
5.
(1)For the purpose of computing the expenses which the Criminal Courts are authorised to pay, witnesses shall be divided into three classes, namely -Class 'A' - Labourers or the poorer class;Class 'B' - Cultivators, artisans, petty traders and such other persons belonging to lower middle class; andClass 'C' - Persons of better position.And such expenses shall ordinarily be a day's allowance which may be paid to persons coming under Class 'C' on demand by them and, to persons of other two classes as a general rule.(2)(i)The rates fixed in the Schedule to these rules are maximum, and are intended to meet the cost of one day's meal. In every case therefore, the Court should consider the circumstances of the individual and the local conditions, and grant of reduced allowance in circumstances and the localities where the actual cost of one day's meals fall short of the maximum rate admissible.(ii)In the case of witnesses of Classes 'A' and 'B' for the payment of travelling allowance, the fare should be paid at the lowest rate.For every date of appearance in the Court a witness shall be paid, diet allowance at the rate specified in the Schedule. In addition a witness shall be entitled to diet allowance at the rate admissible to him for the days covered by journey from his ordinary place of residence to and from the Court if such journey exceeds 100 kms. both ways. But if such journey is performed wholly or in part on the date of appearance in the Court diet allowance for one day shall be admissible. Where there are alternative routes, the fare shall be calculated by the shortest route.(iii)In addition to above charges travelling allowance at ferries will be allowed at the authorised rates to the extent to which they may have been actually incurred.
