Section 503(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ The Court may when issuing a commission for the examination of a witness for the prosecution, direct that such amount as the Court considers reasonable to meet the expenses of the accused, including the pleader's fee, be paid by the prosecution.] [Sub-section (2) of section 503 inserted by Act XXXVII of 1978, Section 70.]
