Section 109(1) in The Rajasthan Revenue Courts Manual, 1956
(1)Whenever a commission is issued to any court, the court issuing the same shall require the party applying for issue to pay into court before issue:-(a)where such witness is to be examined by a court, the travelling and other expenses likely to be incurred by the witness:(b)in other cases such additional sum also as it may consider necessary for the employment of a legal practitioner by the court to which the commission is issued.
