Section 236 in Criminal Rules of Practice and Circular Orders, 1990
236. Expenses when payable by Government
: - Subject to the provisions hereinafter contained, the expenses of complainants and witnesses will be paid on behalf of the Government, in the following classes of cases viz.,(a)Cases shown in the second schedule of the Code as non-bailable.(b)Cases in which the prosecution is instituted or carried on under the orders or with the sanction of the Government or of any Public Servant acting as such.(c)Where the witness in question has been compelled to attend by a process issued under Section 311 of the Code.(d)Cases in which the Court certifies that the attendance of such witness was directly in furtherance of Public Justice.If any witness in any of the aforesaid classes of cases is, by reason tender age, sex or bodily infirmity, unable to travel alone to the Court and is accompanied by an escort, such an escort may, at the discretion of the Presiding Officer of the Court, be paid his expenses under these rules, provided that no such payment shall be made to the escort, if he/she is himself a witness in the case.The Court may make reasonable advances to witness compelled to attend to give evidence, when such pre-payment is considered necessary.
