Section 26 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
26. Costs.
(1)The expenses as per the following table incurred by any person in attending to give evidence shall unless the specified officer otherwise directs, be deemed to be part of the cost-(i)Actual fares of travel by any mode of conveyance including bus, train or taxi or combination thereof from his place of residence or work to the Court of the specified officer.(ii)Rs. 40/- per day or part thereof to cover the expenses incurred towards daily allowance.(2)Costs shall be the discretion of the specified officer who shall have full powers to determine as to by and to whom and to what extent such costs arc to be paid.(3)The pleader's fees payable by a party shall be determined by the specified officer which shall not exceed more than Rs. Five Hundred.
