Section 23 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
23. Payment of Travelling and Subsistence Allowance:.
(1)Every person summoned under the Act to give evidence shall, upon attendance be entitled to travelling and subsistence allowances as hereinafter provided.(2)The travelling allowance payable shall be the minimum fare for the to and from journeys by a convenient public conveyance.(3)The subsistence allowances shall be such as may be determined by the Officer issuing the summons, being not more than Rs. 5/- for every day, on which the attendance of the person is required.
