Section 88 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
88. Witness hhata payable.
(1)Where the Appellate Tribunal issues summons to a Government servant to give evidence or to produce documents, the person so summoned may draw from the Government, travelling and daily allowances admissible to him as per rules.(2)Where there is no provision for payment of travelling allowance and dearness allowance by the employer to the person summoned to give evidence or to produce documents, he shall be entitled to be paid as bhata, (a sum found by the Registrar sufficient to defray the travelling and other expenses), having regard to the status and position of the witness.(3)The party applying for the summons shall deposit with the Registrar the amount of bhata as estimated by the Registrar well before the summons is issued.(4)If the witness is summoned as a court witness, the amount estimated by the Registrar shall be paid as per the directions of the Appellate Tribunal.(5)The provisions of rule 87 shall apply for payment of bhata to the interpreter as well.
