Section 26(1) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
(1)The expenses as per the following table incurred by any person in attending to give evidence shall unless the specified officer otherwise directs, be deemed to be part of the cost-(i)Actual fares of travel by any mode of conveyance including bus, train or taxi or combination thereof from his place of residence or work to the Court of the specified officer.(ii)Rs. 40/- per day or part thereof to cover the expenses incurred towards daily allowance.
