Section 169(3) in The General Rules (Criminal), 1977
(3)A witness to whom any expenses are due shall not be paid nor shall any entry in respect of him be made in register (Form No. 18) of diet money until heis discharged. A witness shall not be regarded as discharged if he is allowed to leave the court under orders to attend again in the same court in the same case and he shall be regarded as in attendance on every day on which he is actually present under orders, even though a case is not called up for hearing on any such day:Provided that the Presiding Officer may. if he considers that adherence to this rule would involve hardship to any witness, in his discretion pay diet money to such witness from day to day where diet money is paid to witnesses from day to day the entries in Form No. 18 in respect of the diet money shall also be made from day to day.
