Section 116(2) in Jammu and Kashmir Panchayati Raj Rules, 1996
(2)Unless the suit or complaint is so dismissed, the Panchayati Adalat shall, by summons or otherwise require the defendant or accused to attend and produce his evidence at such time and place as may be stated in the summons, and shall at the same time, direct the plaintiff or complainant to attend and produce his evidence at such time and place.
