Section 13(4) in Rules (Consolidated) Under the Code of Civil Procedure, 1908
(4)Where in accordance with the proviso to Rule 8 of Order XVI a party has obtained summonses for any witnesses for service by himself or through his agent summonses for any such witnesses shall not unless specially ordered by the Court for reasons to be recorded in writing, be reissued for service in the manner provided for the service of summons to a defendant.][15. Addition to a new rule after 1, Order XVI. - After Rule 1 of Order XVI of the Code, the following new rule shall be added as Rule 1-A:-"1-A. Subject to the provisions of sub-rule (2) of Rule 1, any party to the suit may, without applying for summons under Rule 1, bring any witness to give evidence or to produce documents."][16. The following shall be substituted for Rule 3 of Order XVI:-"The sum so paid into Court may, and if so required by the person summoned, shall be tendered to him at the time of serving the summons, if it can be served personally."
