- Travelling allowance for the journey from the place of residence to the place where evidence is required to be given and back to the place of residence, diet allowance and local conveyance allowance shall be paid to the witnesses according to the rates prescribed in paragraphs 63 to 66 of the Civil Manual, 1960, Volume I. Such witnesses in Class I or Class II mentioned in paragraph 63 of Chapter VII of the Civil Manual shall, in addition, be entitled to tanga or taxi fare to and fro from their residence each day if their residence is at a distance exceeding one mile from the court house and if not provided with a conveyance by the party requiring his evidence; and if coming for the purpose of attending the court only. Similarly, each witness of Class III or Class IV shall under similar circumstances be entitled to bus fare to and fro from the court house to his residence.
