Section 7 in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
7. Contents of summons under Section 5 (1)(a).
- Every summons issued under the Act shall,-(a)be In duplicate;(b)be signed by the enquiring authority;(c)be sealed with the official seal of the enquiring authority;(d)specify the date, time and place at which the person summoned is required to attend and also whether his attendance is required for the purpose of giving evidence or to discover and produce a document or other material, or for both the purposes; and(e)be endorsed and signed by enquiring authority and be sent by post to the District Judge within the local limits of whose jurisdiction the specified person, on whom such summons is to be served, actually resides or carried on business or personally works for gain, for service to enable the District Judge to take cognizance of the summons, a copy of the notification issued under Section 4 of the Act authorising the enquiring authority to exercise the powers specified in Section 5 of the Act, may also be enclosed.
