Section 123(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)If after the service of summons upon him, an accused person fails to appear either in person or by agent, the Panchayati Adalat may apply to the Tehsildar concerned who shall compel the accused to appear in person before the Panchayati Adalat as if he were the Magistrate trying the case.
