Section 237 in Criminal Rules of Practice and Circular Orders, 1990
237. Disallowance of payment of expenses on behalf of Government:
- It shall be competent to the Court before which a complainant or witness appears to disallow payment of any expenses on behalf of Government, if for any reason to he recorded, such Court thinks fit to do so, or to pay only the actual expenses incurred by him if the complainant or witness is a resident of the place in which the Court is situate, or to pay, if the Court thinks fit, expenses at rates lower than those prescribed in Rule 247.
