Section 12(6) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(6)Every person attending as a witness before the Court shall be allowed such expenses as the Court may consider reasonable:Provided that, in the case of the owner or hirer of any aircraft concerned in the accident and of any person in his employment or to any other person concerned in the accident, any such expenses may be disallowed if the Court, in its discretion, so directs.
