Section 110 in The M.P. Municipal Accounts Rules, 1971
110.
Diet money register shall be maintained in Form No. 71. Any amount on account of diet money and travelling allowance received from Courts shall be forthwith, entered in the said register and credited to the Municipal Fund intact. The employee who is called to give evidence in his official capacity shall be paid the travelling allowance admissible to him under Rule 109, but the employee who is called to give evidence in his private capacity shall be paid the travelling allowance actually received from the Court he attends. The amount so paid and the voucher number and the date of payment shall be entered in the appropriate columns of the said register.
