Section 33 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
33. Expenses of witness summoned.
(1)The expenses of a witness who is summoned by a Revenue Court at the instance of a party shall be paid by such party.(2)The expenses of a witness who is summoned by a Revenue Court at its own instance and not at the instance of a party, shall be paid-(a)if the proceedings is in the nature of a dispute between private parties, by such party or parties and in such proportion as the Revenue Court may deem fit; and(b)in other cases by the State Government.(3)The expenses under sub-rules (1) and (2) shall be determined by the Revenue Court in accordance with the guidelines laid down in Schedule A.(4)Nothing contained in sub-rules (1) and (2) shall apply in case of a serving State Government servant who is summoned to give evidence in official capacity Such Government servant shall be entitled to Travelling Allowance and Daily Allowance in accordance with his service rules irrespective of whether he is summoned at the instance of a party or at the instance of Revenue Court. For this purpose a witness certificate shall be issued to him in Form III by the Revenue Court.Explanation. - (1)The expenses of a witness summoned by a Revenue Court at the instance of the State Government acting as.(2)In case of a State Government servant who is summoned to give evidence in other than official capacity and a retired State Government servant the provisions of sub-rule (1) or (2), as the case may be, shall apply.(3)For the purpose of this Rule, the term 'State Government servant' includes an employee, of a local body.
