Report No. 154
73. Amendment in section 312
(a) Witnesses who attend court are not paid appropriate monetary allowances and when paid, it is limited only to the day on which they are examined, although they might be called on a large number of occasions, dislocating their daily work. Should they not be compensated or paid daily allowance for all the days they are forced to attend court?
(b) Do you think that it is also imperative to insert a provision for providing adequate protection of witnesses so that they can depose truthfully and fearlessly?
Back
