Section 88 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
88. Witness batta payable.
(1)Where the Appellate Tribunal issues summons to a Government servant to give evidence or to produce documents, the person so summoned may draw from the Government, travelling and daily allowances admissible to him as per rules.(2)Where there is no provision for payment of travelling Allowances and daily Allowance by the employer to the person summoned to give evidence or to produce documents, he shall be entitled to be paid as batta, (a sum found by the Registrar sufficient to defray the travelling and other expenses), having regard to the status and position of the witness and the party applying for the summons shall deposit with the Registrar the amount of batta as estimated by the Registrar well before the summons is issued and if the witness is summoned as a court witness, the amount estimated by the Registrar shall be paid as per the directions of the Appellate Tribunal.(3)The aforesaid provisions would govern the payment of batta to the interpreter as well.
