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State of Rajasthan - Section
Section 745Q in Rules of the High Court of Judicature for Rajasthan, 1952
745Q.
Traveling allowance for the journey from the place of residence to the place where evidence is required to be given and back to the place of residence and diet allowance shall be paid to the witnesses according to the scale indicated below:-| Class of witness | Traveling | Diet Allowance |
| 1 | 2 | 3 |
| Class I | ||
| Professional men of High position, members of Parliament andof the State Legislature large land owners and owners of bigbusiness organisations; and Class I Government officials who arerequired to attend the Court in their private capacity. | First Class Rail Fair | Rs. 20/- per day |
| Class II | ||
| Members of Local Bodies, ordinary professional andbusinessmen, land owners, other than small farmers, officeremployees in business organisations, Corporations and localbodies and Class II Government official who are required toattend the court in their private capacity. | Second Class rail fare (or first class rail fareif admissible under the State Service Rules for journey onduty). | Rs. 12/- per day. |
| Class III | ||
| Artisans, clerks, small land owners, village officers, andemployees in lower grades of Corporations, local bodies andbusiness organisations and Class III Government servants who arerequired to attend the Court in their private capacity. | Second Class rail fare | Rs. 8/- per day. |
| Class IV | ||
| Labourers, petty shop-keepers, peddlers and persons otherthan those in the above classes and class IV Government servantswho are required to attend the Court in their private capacity. | Third Class rail fare | Rs. 4/- per day. |