In cases in which parties are required to deposit the reasonable expenses of Government servant before summoning them the following instruction shall be followed:-In cases in which the Government servant gives evidence of facts which have come to his knowledge in his official capacity the whole deposit and in cases in which the Government servant gives evidence of facts which have come to his knowledge otherwise than in his official capacity, the balance after paying to the Government servant travelling allowance at the rates specified in rule 560 shall be credited to Government under the head "XXI-Administration of Justice-Miscellaneous Fees and Fines.
