Section 3(a) in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963
(a)witnesses, whether for the prosecution or for the defence-(i)in cases in which the prosecution is instituted, or carried on by, or under the orders of or with the sanction of the Government, or any Judge, Magistrate, or other public officer, or in which it shall appear to the Presiding Officer to be directly in furtherance of the interests of the public service ; and(ii)in all cases entered as not bailable in Column 5 of Schedule II appended to the Code ; and
