Section 105A(1) in The General Rules (Civil), 1957
(1)The other expenses to be allowed to the witnesses shall be on the following scale, namely:(a)in the case of witnesses of the class of cultivators, labourers and persons including Government servants of corresponding rank, four rupees a day ;(b)in the case of witnesses of a better class, such as, Bhutnidhars, traders, pleaders and persons including Government servants of corresponding rank six rupees to twelve rupees a day, as the Court may direct;(c)in the case of witnesses of a superior rank including Government servants of corresponding rank from eight rupees to twenty-four rupees a day, as the Court may direct:Provided that where a Government servant is summoned to produce official documents or to give evidence of facts which came to his knowledge in the discharge of his public duties, he shall be paid travelling and other expenses at the rates, admissible to him as for journeys on tour in accordance with the travelling allowance rules applicable to him.
