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State of Bihar - Section
Section 75 in Patna High Court Rules, 1916
75. Payment of travelling and diet allowance to prosecutors and witnesses for the State attending the High Court in trials coming before it in its Original Criminal Jurisdiction, will be made by the Registrar (Clerk of the State), to whom such prosecutors and witnesses shall report themselves on arrival at Patna.
[76. The prosecutors and witnesses for the State shall be divided into two Classes. The Committing Magistrate shall carefully classify such persons according to their status in life, and shall inform the Registrar.The rates of payment of each class shall be as follows: -| Class one | Class two | |
| By Road: | Taxifare at the rate prescribed by the Directorate of Transport ofthe State Govt. and if no such rate has been fixed as the courtthinks reasonable. | Actual Bus fare. |
| By Rail: | 1stclass or 2nd class A.C. Sleeper/Chair Car fare. Conveyance:By taxi | Sleeper Class or 2nd Class fare By three Wheeler/ Auto Rickshaw. |
| Boarding Expenses | ||
| Rs. 35 perdiem. | Rs. 25 perdiem. | |
| On Journey expenses: | Rs.35diem. | Rs. 25 perdiem. |