- Expenses of witnesses appearing under summons or produced before any Court in excise cases may be granted by the Court in accordance with the following rules, namely:(a)In the case of Government servants rules in force for the grant of travelling allowance to such servants.(b)In the case of other persons the rules made by the High Court for the grant of expenses to witnesses in criminal cases.(c)Expenses of witnesses appearing under summons or produced before the Collector or the Superintendent in excise case dealt with departmentally may be paid from their contingent allowances.Chapter-VII Grant of Compensation
