Section 240(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)For the purpose of these rules, witnesses are divided into two classes, viz., Officials and non-officials. Official witnesses, ie., Government Servants to whom the Andhra Pradesh Travelling Allowance Rules are applicable, summoned to give evidence as officials, are entitled to receive for their journeys to and from the Court and for the time spent by them in attendance at the Court to give evidence in cases coming under Rule 236 travelling allowance at the rates prescribed by the Andhra Pradesh Travelling Allowance Rules for the time being in force. The Court shall not however, make any payment to official witnesses in such cases, but shall grant them certificates setting forth that they appeared to give evidence of what had come to their knowledge, or of matters with which they had to deal in their official capacity, the date on which they appeared and the period for which were detained, so as to enable them to draw travelling allowance and batta under the Andhra Pradesh Travelling Allowance Rules.
