Section 249 in Criminal Rules of Practice and Circular Orders, 1990
249. Determination of mileage and batta:
(1)The distance for which mileage and number of days for which batty should be allowed for the journey to attend from the station at which the Court is held, and for attendance at Court shall be determined by the Judge or Magistrate ordering the payment in each case.(2)Witnesses sent from the District will be furnished with a certificate by the despatching Magistrate showing the class to which they belong, the date of their departure, and the correct distance, if any, to be travelled by road, and unless such certificate is produced the Court may disallow all or any of the expenses claimed.
