A party who desires the attendance of any witnesses before the Court, or before a Commissioner appointed to take evidence, shall file a list of such witnesses stating the full name, residence and occupation or description of each person and whether he is required to give evidence as an expert or otherwise or to produce any document, and in the latter case, specifying the date and description of the document so as to identify it. I he party shall, with the requisite process-fee, pay into Court the prescribed diet-money, travelling allowance and other expenses.Note. - For the rules relating to diet-money, travelling allowance and other expenses (See Rules 485 to 489).
