Section 99 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
99. Remuneration to Expert or Scientific Witnesses:
- Where an Expert or Scientific witness other than the Government Examiner of Questioned Documents is summoned, he may be allowed such fees not less than Rs. 10, or more than Rs. 200 as the Court may fix, and such allowance not less than Rs. 10 or more than Rs. 30 per diem as the Court may fix for attending the trial of hearing. In addition, the witness shall also be entitled to the travelling allowances prescribed for ordinary witness of his class.
