Section 5(2) in The M.P. Swayatta Sahakarita Madiiyastham Parishad Niyam, 2006
(2)Where on the fixed day of hearing it is found that the summon has not been served upon the non-applicant, in consequence of the failure by applicant to pay expenses or postal charges chargeable for such service, the Arbitration Council may make an order to dismiss the application or adjourn the same for maximum two times.
