Section 10(1) in Maharashtra Public Trust Rules, 1951
(1)Allowances payable to witnesses summoned for any inquiry or other proceeding under the Act shall vary according to the status and circumstances of witnesses who shall be classed as follows: -Class (i) will generally include large landholders, professional men, big businessmen and persons of like status.Class (ii) will generally include ordinarily landholders, clerks, artisans, small businessmen and persons of like status.Class (iii) will generally include shall cultivators, labourers and persons of like status.
