Section 88(2) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
(2)Where there is no provision for payment of travelling allowance and dearness allowance by the employer to the person summoned to give evidence or to produce documents, he shall be entitled to be paid as bhata, (a sum found by the Registrar sufficient to defray the travelling and other expenses), having regard to the status and position of the witness.
