Section 250 in Criminal Rules of Practice and Circular Orders, 1990
250. Advances to witnesses:
(1)Magistrates in the Districts may make reasonable advances to witnesses summoned by Courts in the Cities of Hyderabad and Secunderabad and others who require such advance to enable them to reach Hyderabad or Secunderabad or other place, but shall in every such case note the same on the certificate referred to in Rule 249. The Courts before which they are directed to appear shall be advised of such advances and they will refund the amount to the officer making the advance.(2)In cases falling under Rule 236 the Commissioner of City Police may make reasonable advances to witnesses-residents in the Cities of Hyderabad and Secunderabad who are summoned by a Court in the District and who require the advances to enable them to reach the Court. The Court issuing the summons on being advised by the Commissioner of City Police of the advance made will refund the amount to him.
