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State of Andhra Pradesh - Section

Section 247 in Criminal Rules of Practice and Circular Orders, 1990

247. Rates of payments:

- The following are the maximum rates of allowances which may be awarded to the several classes of witnesses or complainants and no expenses in excess of or other than those hereinafter provided shall be allowed.
Travelling allowance if any that may beallowed
Class by Rail By Public motor services By road otherwise than by public motor services By Sea Canal Subsistence allowance
Twin cities of Hyderabad & Sec'bad Other Districts
I. 1st Class fare Actual fare per K.M. 0.12 Ps. Actual fare Rs. 8/- Rs. 6/-
II. 2nd Class fare Actual fare Per K.M. 0.03 Ps. Actual fare Rs. 4/- Rs. 3/-
In the cities of Hyderabad and Secunderabad, witnesses may be allowed carriage hire allowance at Rs. 1/- for a day of actual attendance.Criminal Courts in the Districts are authorised to pay the necessary and actual expenses of carriage to a witness travelling by road in the case of persons whose sickness, age position or habits of life render it impossible for them to walk provided the expenses incurred under this rule shall in no case exceed Rs. 0.50 per K.M.Wherever it is practicable for witnesses to travell by rail or Steamer they shall be allowed not more than rates prescribed for those modes of conveyance.Subsistence allowance may be paid for the days occupied in travelling to the cities of Hyderabad and Secunderabad as well as the return journey. The subsistence allowance at the cities of Hyderabad and Secunderabad shall cease soon after the conclusion of the enquiry or trial as the means of quitting the cities became available.