Section 5(1) in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963
(1)For the purpose of computing the expenses which the Criminal Courts are authorised to pay, witnesses shall be divided into three classes, namely -Class 'A' - Labourers or the poorer class;Class 'B' - Cultivators, artisans, petty traders and such other persons belonging to lower middle class; andClass 'C' - Persons of better position.And such expenses shall ordinarily be a day's allowance which may be paid to persons coming under Class 'C' on demand by them and, to persons of other two classes as a general rule.
