Section 22 in The Delhi Police (Punishment and Appeal) Rules, 1980
22. Payment to prosecution witness.
- Prosecution witnesses summoned in departmental enquiries shall be entitled to journey expenses, and if detained for more than twelve hours, to suitable daily allowance. Such expenditure, in the case of witnesses who are not government servants, shall be paid out of the allotment "Rewards to private persons" at rates equivalent to judicial scales prevalent in Delhi Judicial Courts.
