(1)Expenses paid under Rule 558 may include (a) a subsistence allowance and (b) a travelling allowance.(2)The subsistence allowance will vary according to the status of the witness and for this purpose witnesses are divided into three classes as follows:-Class A. - Persons of the labouring, Class.Class B. - Artisans, cultivators, shopkeepers and others of similar status.Class C. - Persons of superior rank.The District Magistrate of each district shall fix for his district maximum rates of subsistence allowance payable for each class which rates shall not exceed the following:-Class A- In Nagpur, Wardha, Amraoti, Akola, Buldana, Yeotmal and Khamgaon towns-Twelve annas a day;Class B- Re. 1 and annas eight a day;Class C- Rs. 5 a day;and the Courts may allow subsistence allowance at such rate not exceeding the district maximum as is appropriate to the circumstances of each witness.Note. - A servant of the Government of the Central Provinces and states summoned to give evidence, in cases referred to in Rule 558, of facts other than facts which have come to his knowledge in his official capacity shall not receive any allowance under this rule but is entitled to be paid travelling allowance as provided in the next succeeding sub-rule.(3)Travelling allowance may be granted, having regard to the distances to be traversed and the position and circumstances of the witness, at the rates specified below:-(a)For journeys by road, the actual expenses incurred up to a maximum of four annas a mile provided that travelling allowance shall not be paid to A class witnesses unless through age or physical infirmity they are unable to reach the Court on foot or unless they perform the journey by public motor vehicles.(b)For journeys by rail to A class witness 3rd class railway fare, to B class witness 2nd or intermediate class railway fare in the discretion of the Court, to C class witnesses 1st or 2nd class fare, or, where there are no 1st and 2nd classes, upper class fare, plus 3rd class fare for one servant in the discretion of the Court.
