[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 55 in The Rules of the High Court of Orissa, 1948
55.
The prosecutors and the witnesses for the State shall be divided into two classes. The committing Magistrate shall carefully classify such persons according to their station in life, and shall inform the Registrar.The rates of payment of each class shall be as follows:Travelling expenses| 1st Class | 2nd Class | |
| By road-Thirty-one paise per kilometre | ... | Bona fideexpenses |
| By rail-1st class fare | ... | Ditto |
| Conveyance hire-Rs. 3per diem | ... | Rs. 1.50per diem. |