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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(i) in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963

(i)The rates fixed in the Schedule to these rules are maximum, and are intended to meet the cost of one day's meal. In every case therefore, the Court should consider the circumstances of the individual and the local conditions, and grant of reduced allowance in circumstances and the localities where the actual cost of one day's meals fall short of the maximum rate admissible.