Section 250(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)In cases falling under Rule 236 the Commissioner of City Police may make reasonable advances to witnesses-residents in the Cities of Hyderabad and Secunderabad who are summoned by a Court in the District and who require the advances to enable them to reach the Court. The Court issuing the summons on being advised by the Commissioner of City Police of the advance made will refund the amount to him.
