Section 219(3)(c) in Criminal Courts

[Cites 0, Cited by 0] [Section 219(3)] [Section 219] [Entire Act]

State of Madhya Pradesh - Subsection

Section 219(3)(c) in Criminal Courts - Rules and Orders

(c)Travelling expenses will be granted according to the rates specified below in all cases in which the Court deems such expenses to be reasonable, having due regard to the distances to be traversed and the position and the circumstances of the jurors or assessors:

(i)When the journey is by road the actual expenses incurred up to a maximum of four annas per mile.

(ii)When the journey is performed by rail, actual expenses not exceeding one and a half times the 2nd class railway fare for the journey:

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State of Madhya Pradesh - Subsection

Section 219(3)(c) in Criminal Courts - Rules and Orders