(1)Where any person who is acquainted with the facts and circumstances of any matter which is to be legally enquired into by a Police Officer in his official capacity may take steps to seek and understand that matter from such person, ensuring that such person is not unnecessarily disturbed.(2)All such persons shall, normally, be approached at their residence or place of work when they are available there and no children, women or senior citizens shall be summoned to the police station for the purpose.(3)Any such person who put to serious inconvenience leading to the loss of his wages for any day on account of assisting the Police for seeking and understanding any fact or circumstance, shall be paid an amount from the Criminal Justice Miscellaneous Expenses Fund as may be determined by the State Police Chief, subject to the norms as may be prescribed.
