The money deposited by a party for defraying the travelling and other expenses of a Government servant who is summoned by the party as a witness should be credited to Government under the head "XVII-Administration of Justice-Miscellaneous Fees and Fines."When a Court requires any money for payment of the expenses of a Government servant who has appeared as a witness it shall be paid from contingencies and charged to the head "Diet-money and Travelling Expenses of witnesses" under "21C-Administration of Justice-Civil and Sessions Court-Countersigned contingencies, diet-money and travelling expenses of witnesses". If due to the non-appearance of the witness the amount credited into the treasury remains undisbursed and is claimed by the party the refund should be made from the treasury on a voucher (Form No. 1-22) which should specify the original credit made and should be signed by the Judge.
