Section 565(2) in Criminal Courts - Rules and Orders
(2)The fees specified in sub-rule (1) are exclusive of travelling allowance. When the Examiner is required to leave his headquarters in order to give evidence or for any other purpose, he shall be entitled to travelling allowance as for a Government servant drawing pay of Rs. 350 per mensem and above but less than Rs. 500.00 per mensem for journeys on tour and to daily allowance at Rs. 3 per day.
