Section 6(3) in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
(3)If the applicant desires summons to be issued for the appearance of any witness or production of any document the Claims Officer shall issue summons accordingly :Provided that necessary expenses for summoning of the witnesses as calculated in the manner prescribed for summoning and attendance of witnesses in Order XVI of the Code of Civil Procedure, 1908, are deposited within a reasonable time to be fixed by the Claims Officer.
