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State of Jammu-Kashmir - Section

Section 147 in The Jammu and Kashmir Panchayati Raj Rules, 1996

147. Diet money defined.

- Diet money consists of –
(i)Daily allowance and/or
(ii)Travelling expenses–
and is intended to re-imburse witnesses for the reasonable expense incidental to their attendance before the Panchayati Adalat or a Bench thereof.Daily allowance and or travelling allowance shall be paid to the witnesses out of the diet money deposited by the person on whose behalf the witnesses have been summoned. If shall be disbursed by the Adalati Assistant under orders of the Chairman, Panchayati Adalat or a Bench thereof at the following rates considering the status of the witness :–
(i)Daily allowance Rs. 15/- per day or the daily labour rate in the vicinity concerned.
(ii)Travelling allowance for a journey by road actual expenses incurred :
Provided that for journeys by foot one rupee per Km. shall be paid.
(iii)Travelling allowance for journey by Rail-one and 1/3rd railway fare at IInd class rates.
(iv)If a servant or officer of the Government or a local body is summoned as a witness, his daily and travelling allowances shall be governed by the rules of the Government or the local body as the case may be, if there are no rules for any local body in this connection the daily and travelling allowances shall be determined by the Panchayati Adalat or Bench thereof.