- If the person to be summoned in a civil or criminal case is a witness whether residing within or outside the territorial jurisdiction of the Gram Nyayalaya issuing the summons, the Gram Nyayalaya shall require the person, at whose instance the summons is to be issued, to deposit in addition to the prescribed process fee diet money payable to the witness before the summons or notice is issued. The amount of diet money shall be noted on the summons and shall be paid to the witness on his appearance. Diet money shall be the same as that provided for the Civil Courts for the same purposes.
