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State of Andhra Pradesh - Section

Section 94 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

94. Classes of Witnesses:

(1)Ordinary witnesses shall be classed into three classes:
(a)First class-persons whose annual income is Rs. 20,000/- and above, Class I employees of the Government who are required to attend the Court in their private capacity.
(b)Second Class-all others who do not come under clause (a).
(2)The Allowances payable to the ordinary witnesses shall be calculated according to the scale set out below:—
Class of witnesses Travelling Allowances Allowance for subsistence and other expenses notexceeding per diem
By Rail By public Motor service By Road By Sea or Canal
(1) (2) (3) (4) (5) (6)
      Rs.   Rs.
I Class First class Deluxe fare or first class or higher class express Bus fare. 0.60 per Kilometre where public conveyance is not available. Actual expenses of passage. 10.00
II class Second class Express or ordinary class 0.30 per kilometre where public conveyance is not available Do. 6.00
(3)In special cases where the rule works hardship it shall be at the discretion of the presiding Judge to allow witness, such additional sum as he may consider reasonable to cover bona fide expenses incurred by him.
(4)Where the witness resides at the Headquarters of the Court, the Presiding Judge may allow reasonable hire for conveyance in accordance with status of the witness.
(5)Witness produced under the warrant of arrest shall be paid subsistence allowance at the rate allowed to the judgment-debtors.