Section 160(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ The Government may, by rules made in this behalf, provide for the payment by the police officer of the reasonable expenses of every person, attending under sub-section (1) at any place other than his residence.] [Sub-section (2) inserted by Act XXXVII of 1978, Section 27.]
