When the Examiner of Questioned Documents or his Assistant appointed by the Central Government is summoned in criminal cases mentioned in Rule 558 no subsistence or travelling allowance shall be paid to him but a sum of Rs. 185 shall be deposited in the treasury under the head "XLVI-Miscellaneous-Central-Other fees, fines and forfeitures-Fees for the services of the Government Examiner of Questioned Documents" and in addition the following shall be paid by book adjustment and credited to the head "XLVI- Miscellaneous- Central- Other fees, fines and forfeitures-Recoveries on account of travelling allowance of the Government Examiner of Questioned Documents and his establishment":-(a)Rs. 5 for the officer and 3 annas for his peon for each day of the period the officer is likely to be away from his headquarters.(b)1 ⅗ highest class railway fare for the officer and one lowest class railway fare for his peon for so much of the journey as is by railway, and eight annas a mile and one anna a mile respectively, for so much as is by road.The above charges shall be debited to the head "27-D-General Establishment-Countersigned Contingencies-Diet-money and travelling allowance of witnesses".
