Section 35 in The U.P. Agricultural Credit Rules, 1975
35. Issue of summons : Sections 10-B, 11, 12 and 25.
(1)The Tahsildar, the Prescribed Authority or the appellate authority, as the case may be, may issue summons for the attendance of a witness, provided the party concerned deposits in advance such amount towards expenses as officer or authority concerned considers necessary for securing such attendance.(2)The summons shall require the person summoned, to appear before the said officer or authority at a staled time and place, and the summons so issued shall specify whether his attendance is required for the purpose of giving evidence or to produce any documents or for both. Any particular document the production of which is required for the purpose, shall be described in the summons with reasonable accuracy.(3)Any person may be required to produce a document, without being summoned to give evidence and such person shall produce the required document personally or may send it by registered post.(4)The summons may be served in the manner specified in Rule 14 or by any other mode specified in the Code of Civil Procedure, 1908.
