Whenever any person has been duty summoned to appear as a juror by a Coroner, and fails or neglects to attend at the time and place specified in the summons; the Coroner may cause him to be openly called in his Court three times to appear and serve as a juror; and upon the non- appearance of such person, and proof that such summons has been served upon him or left at his usual place of abode, may impose such fine upon the defaulter, not exceeding fifty rupees, as the Coroner seems fit.
