Section 417(c) in Civil Court Rules of the High Court of Judicature at Patna
(c)Notwithstanding anything in clauses (a) and (b) of this rules-(i)In the case of officers serving under Government the word "expenses" in this rule means the travelling and halting allowances admissible under the Bihar Travelling Allowance Rules.(ii)When a Government servant is summoned to give evidence of facts which have come to his knowledge, or of matters with which he has had to deal, in his public capacity, he shall, if (1) the case is one to which Government is party, and (2) his salary exceeds Rs. 10 per mensem, be granted a certificate of attendance in Form No. (M)19 and the sum deposited on account of his expenses shall be credited to Government.(iii)In all other cases the expenses of the witness shall be paid to him by the Court and a certificate in the form above prescribed shall be granted to him. [G.L. 2/42](iv)When a Government servant is summoned to give evidence at a Court situated not more than [eight kilometres] [Substituted by C.S. No. 45, dated 18.12.1973.] from his headquarters and is not entitled to travelling allowance under the ordinary rules the Court may direct payment to him of the travelling expenses actually incurred.
