Section 33(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)The expenses of a witness who is summoned by a Revenue Court at its own instance and not at the instance of a party, shall be paid-(a)if the proceedings is in the nature of a dispute between private parties, by such party or parties and in such proportion as the Revenue Court may deem fit; and(b)in other cases by the State Government.
