Section 6(1) in The Family Courts (Rajasthan) Rules, 1991
(1)A Private Medical expert, when called by the court from out-station, shall be paid TA/DA as may be determined by the Court keeping in view the rules made by the State Government from time to time in this behalf with regard to Government servants. Such an expert and a Government doctor when called locally shall be paid a sum not exceeding Rs. 25/- towards conveyance charges as determined by the Court.
