Section 9 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
9. Witness and assessors.
(1)A party to any proceeding, who wants any witnesses to be summoned, shall file a list of witnesses with their complete addresses and shall also deposit a sum of money sufficient to cover the diet money and travelling expenses of the witnesses. A list in duplicate of documents which any witness is called upon to produce shall also be field.(2)Summons to witnesses shall issue in Form "B", and summons to assessors in Form "C" and and all the provisions of Order XVI of the Code of Civil Procedure, 1908 (Act 5 of 1908) shall, so far as may be, apply to such summons.(3)Witnesses and assessors who attend any proceeding shall be paid diet money and travelling allowances-(a)in the case of witnesses, in accordance with the scale prescribed in this behalf for civil suits in the locality where the proceeding is being conducted;(b)in the case of assessors, in accordance with the scale prescribed for assessors in a Sessions case by the High Court of the State where the proceeding is held.
