(ii)Such medical expert or other expert shall be paid a consolidated sum of Rs. 250/- per day for the purpose of giving his expert opinion/evidence in Family Court. But Medical experts or other experts who are not local shall be paid a sum of Rs. 750/- per day and shall also be paid T.A. at the rate admissible to official or nonofficial witnesses, as the case may be, for appearing before the Sessions Judge, preferably on the same day or in any case within a month. The aforesaid fees shall be revisable from time to time and at least after five years.
