Section 16 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
16. Expenses of witnesses.
- (i) Where any person is. summoned by the Tribunal to appear as a witness in any proceedings under the Act, the expenses of such witness as may be determined by the Tribunal shall be borne by the party who has cited him as a witness.(ii)Where the Tribunal summons any witness other than the witnesses cited by the parties, his expenses as determined by the Tribunal shall be paid by the Registrar from the funds for contingencies.
