Section 302 in Rules under the United Provinces Excise Act, 1910
302. Grant of expenses to witnesses.
- Expenses of witness appearing under summons or produced before any court in excise cases may be granted by the court or the Summoning Officer in accordance with the rules made by the High Court for the grant of expenses to witnesses in criminal cases.Note. - In the case of excise peons expenses shall be paid by the court concerned and not charged for as travelling allowances.
