Section 6(iii) in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963
(iii)Government and Railway employees who are subject to the Payment of Wages Act, 1936 (IV of 1936), when summoned to give evidence in their private capacity may be paid by the Court any travelling allowance admissible to persons of corresponding rank under these rules but no diet allowance. Any sum which may be deposited in the Court for the diet allowance of such witnesses shall be deposited by the Court in the Treasury to the credit of Government or the Railway, as the case may be.
