A Government officer summoned to give evidence in circumstances other than those mentioned in Rule 443 is not entitled under Supplementary Rule 113 under Fundamental Rule 44 by reason of his being an officer of Government to any allowances other than those admissible by the rules of the Court. Such officer will be allowed by the Court his travelling expenses in accordance with the above rules, care being taken that nothing is disbursed to him by way of subsistence allowance.
