Section 98 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
98. Certificate of Attendance:
(1)The Public Officer attending the Court as a witness shall produce a certificate duly signed by the Head of Office showing the rules of travelling and other allowances admissible to him as for a journey on tour as required in Rule 4-B(2) of Order XVI of the Code.(2)Such Officer shall be issued a certificate by the Court that he has attended in his official capacity stating the date of his appearance, the period during which he has attended the Court and that he received no payment from the Court.C - Allowances to Expert or Scientific Witnesses
