Section 20(5) in The Rajasthan Public Trust Rules, 1962
(5)Allowances to witnesses.(a) Allowances payable to witnesses summoned for any inquiry or other proceedings under this Act shall vary according to the status and circumstances. The Commissioner and Assistant Commissioner as the case may be, shall use their own discretion in fixing up the amount of payment to such witnesses.(b)The local witnesses may be paid conveyance allowance only which shall not exceed Rs. 1/- and shall not be lower than 50 np.(c)Outside witnesses may be paid reasonable amount of actual travelling and diet expenses.
