Section 251 in Criminal Rules of Practice and Circular Orders, 1990
251.
. Servants of Panchayat Samithis and Zilla Parishads and Municipal Councils attending Criminal Courts as witness in cases under the Andhra Pradesh Panchayat Samithis and Zilla Farishads Act, 1959 and the Andhra Pradesh Municipalities Act, 1965 are eligible to receive travelling allowance from the revenues of the State at the rates prescribed in the rules applicable to them. The procedure for payment shall be the same as prescribed in sub-rule (1) of Rule 24.Charges for Conveyance of Prisoners and Batta to Acquitted Prisoners
