Section 560(2) in Criminal Courts - Rules and Orders
(2)The subsistence allowance will vary according to the status of the witness and for this purpose witnesses are divided into three classes as follows:-Class A. - Persons of the labouring, Class.Class B. - Artisans, cultivators, shopkeepers and others of similar status.Class C. - Persons of superior rank.The District Magistrate of each district shall fix for his district maximum rates of subsistence allowance payable for each class which rates shall not exceed the following:-Class A- In Nagpur, Wardha, Amraoti, Akola, Buldana, Yeotmal and Khamgaon towns-Twelve annas a day;Class B- Re. 1 and annas eight a day;Class C- Rs. 5 a day;and the Courts may allow subsistence allowance at such rate not exceeding the district maximum as is appropriate to the circumstances of each witness.Note. - A servant of the Government of the Central Provinces and states summoned to give evidence, in cases referred to in Rule 558, of facts other than facts which have come to his knowledge in his official capacity shall not receive any allowance under this rule but is entitled to be paid travelling allowance as provided in the next succeeding sub-rule.
