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State of Odisha - Section

Section 6 in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963

6.

Notwithstanding anything in the preceding rules -
(i)Government servants or employees of the Railways when, summoned to give evidence in their public capacity shall receive nothing from the Court. In such case, they shall be paid travelling allowance at their own rates by the employing Government or the Railways, as the case may be, on production of a certificate of attendance granted by the Court. Any sum which may be deposited in the Court for travelling and diet allowance of such witnesses shall be deposited by the Court in the Treasury to the credit of the Government or the Railway concerned.
If, however, the Court in which they give evidence is situated within 5 miles of their headquarters and no travelling allowance is therefore admissible for the journey, the Court may pay them the travelling expenses actually incurred, provided they are not in receipt of permanent travelling allowance.
(ii)Government servants other than those 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 the expenses admissible to persons of corresponding rank under these rules. In order to avoid any difficulty in the matter of payment of travelling allowance and dearness allowance to these witnesses, they may be filled into the categories of A, B and C class witnesses on the basis of their pay as follows :
Class 'A' - Persons drawing salary up to Rs. 75 per month.Class 'B' - Persons drawing salary exceeding Rs. 75 but not exceeding Rs. 200 per month.Class 'C' - Persons drawing salary exceeding Rs. 200 per month.Similarly for non-Government institutions like local bodies, Zilla Parishads and Life Insurance Corporation, etc., their employees when summoned by the Criminal Courts may be paid their travelling allowance, etc., in accordance with the scale indicated for Government and Railway employees.If the Court pays them any sum as diet allowance apart from payment of travelling expenses, they shall credit that sum to Government or the Railway concerned.
(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.
Witnesses following professions such as medicine, law and giving expert evidence shall be given special allowance according to circumstances.[Schedule] [Substituted vide Orissa Gazette Extraordinary No. 2/1.2.1985.]Travelling allowance
Class of witness Maximum diet allowance per diem By road or boat By rail or steamer For coming on foot where no conveyance isavailable Remarks
(1) (2) (3) (4) (5) (6)
(a) Wage earning type Rs. 10 Actual conveyance charges of Bus, Rickskaw, Bullack Cart orBoat Second class fare with conveyance charges from station toCourt Not exceeding Rs. 1.50 for every 16 kms. of distancetravelled as the Criminal Court may fix  
(b) Skilled type Rs. 15 Do Do Do  
(c) Superior Class Rs. 20 Do First Class fare conveyance charges from station to Court