Section 565(1) in Criminal Courts - Rules and Orders
(1)When the Government Examiner of Questioned Documents appointed by the Provincial Government is summoned in a criminal case referred to in Rule 558, he should be paid fees as follows:-(i)Rs. 15 for the first group of five specimens of hand-writing examined in respect of each person.(ii)Rs. 2 for every specimen of handwriting of the same person examined in excess of the first group of five.(iii)Rs. 8 for a photograph.(iv)Rs. 16 for the first day of giving evidence and Rs. 10 for each subsequent day.(v)Rs. 10 for appearance on a day fixed for his evidence where his evidence is not taken.(vi)Rs. 10 a day for subsequent appearance in the same case in another Court.(vii)Rs. 16 for appearance in an appeal.
