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State of Maharashtra - Section

Section 10 in Maharashtra Public Trust Rules, 1951

10. Allowances of witnesses.

(1)Allowances payable to witnesses summoned for any inquiry or other proceeding under the Act shall vary according to the status and circumstances of witnesses who shall be classed as follows: -Class (i) will generally include large landholders, professional men, big businessmen and persons of like status.Class (ii) will generally include ordinarily landholders, clerks, artisans, small businessmen and persons of like status.Class (iii) will generally include shall cultivators, labourers and persons of like status.
(2)[ Local witnesses shall be paid conveyance allowance per day at the following rates, namely: -
  In GreaterBombay Outside Greater Bombay
     
Class I 7.50 5.00
Class II 5.00 3.00
Class III 3.00 2.00
Class III witnesses may, at the discretion of the officer holding the inquiry or other proceedings, be paid in addition a subsistence allowance at the rate prescribed for that class.] [Substituted by Notification No. 13337/P, dated 2nd June 1972.]
(3)[ Outside witness shall be paid travelling and subsistence allowance as shown below :
Class Travelling allowance Subsistence allowance per diem
By rail By road By steamer In Greater BombayRs. P. Outside Bombay GreaterRs. P.
Class I I Class Actual expenses subject to maximum of 30 paiseper kilo meter. Passage by highest class 7.50 5.00
Class II II Class Actual expenses subject to maximum of 15 paiseper kilo-meter. Passage by mids if there are three classes; by lower class ifonly two classes 5.00 3.00
Class III III Class Actual expenses subject to maximum perkilo-meter. Lowest class of 5 paise 3.00 2.00
(4)The Officer holding the inquiry or other proceeding may however, for reasons recorded in writing, sanction in the case of any witness allowances at such higher rates as he may deem fit.
(5)The officer may, in the case of any person summoned to give evidence as an expert, allow in addition reasonable remuneration for the time occupied both in giving evidence and in performing any work of an expert character necessary for the enquiry or other proceeding.] [Added by Notification No. 13337/P, dated 2nd June 1972.]