Section 350 in Bharatiya Nagarik Suraksha Sanhita, 2023
350. Expenses of Complainants and witnesses.
Subject to any rules made by the State Government, any Criminal Court may, if it thinks fit, order payment, on the part of the Government, of the reasonable expenses of any complainant or witness attending for the purposes of any inquiry, trial or other proceeding before such Court under this Sanhita.[Similar to Section 312 from Old CrPC-Also Refer]
