Section 104 in The Jammu and Kashmir Representation of the People Act, 1957
104. Expenses of witnesses.
- The reasonable expenses incurred by any person in attending to give evidence may be allowed by [the High Court] [Substituted by Act XI of 1967, for 'the Tribunal'.] to such person shall, unless [the High Court] [Substituted by Act XI of 1967, for 'the Tribunal'.] otherwise directs, be deemed to be part of the costs.
