Section 250(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)Magistrates in the Districts may make reasonable advances to witnesses summoned by Courts in the Cities of Hyderabad and Secunderabad and others who require such advance to enable them to reach Hyderabad or Secunderabad or other place, but shall in every such case note the same on the certificate referred to in Rule 249. The Courts before which they are directed to appear shall be advised of such advances and they will refund the amount to the officer making the advance.
