- When the day for the trial has been fixed, the Government pleader should apply for summonses on the witnesses he proposes to call, and the District Officer shall advance him a sum sufficient to defray the expenses of the witnesses and any other incidental expenses which it may be necessary to incur. The Government pleader shall also take any action that may be necessary in the course of the suit under Rules 10 to 13, 17 and 18 of Order XVI, Civil Procedure Code. At the end of the trial the Government pleader shall submit an account of the expenditure, which will then be entered as costs in the suit.
