Patwaris in the Central Provinces summoned to give evidence of facts which have come to their knowledge in their official capacity in cases referred to in Rule 558 in Courts situate outside their circles shall, if not on duty, be paid expenses in accordance with Rule 560, and if on duty shall be entitled only to travelling allowance at the rates following, notwithstanding the operation of Rule 560 and shall not be entitled to any subsistence allowance:-(a)For journey by rail-single fare of the lowest class.(b)For Journey by road of not less than 10 miles-Two annas per mile from the headquarters of their circle to the destination, provided that, when they travel by motor vehicle plying for hire and the fare is less than the mileage admissible, they shall be paid an amount equal to the fare actually paid.
