Section 144(b) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(b)A summons issued by a Panchayati Adalat or a Bench thereof on its own motion on a person who resides outside its jurisdiction shall be sent to the Panchayati Adalat concerned by post or otherwise, and shall contain a note that it has been issued by the Panchayati Adalat, or a Bench thereof and that diet money shall be paid by the Panchayati Adalat, or a bench thereof to the witness on his appearance.
