(1)When the Government Examiner of Questioned Documents appointed by the Provincial Government is summoned in a criminal case referred to in Rule 558, he should be paid fees as follows:-(i)Rs. 15 for the first group of five specimens of hand-writing examined in respect of each person.(ii)Rs. 2 for every specimen of handwriting of the same person examined in excess of the first group of five.(iii)Rs. 8 for a photograph.(iv)Rs. 16 for the first day of giving evidence and Rs. 10 for each subsequent day.(v)Rs. 10 for appearance on a day fixed for his evidence where his evidence is not taken.(vi)Rs. 10 a day for subsequent appearance in the same case in another Court.(vii)Rs. 16 for appearance in an appeal.(2)The fees specified in sub-rule (1) are exclusive of travelling allowance. When the Examiner is required to leave his headquarters in order to give evidence or for any other purpose, he shall be entitled to travelling allowance as for a Government servant drawing pay of Rs. 350 per mensem and above but less than Rs. 500.00 per mensem for journeys on tour and to daily allowance at Rs. 3 per day.
