- Expenses of witness appearing under summons or produced before any court in excise cases may be granted by the court, or by the Collector, in accordance with the following rules namely :(a)in the case of persons in the service of the Government-according to relevant rules regarding travelling allowance for the time being in force;(b)in the case of other person-the rule made by the Chief Commissioner for the grant of expenses to witness in criminal cases.Grant of compensation
