Section 118(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)The Panchayati Adalat may refuse to summon a witness or to enforce summons already issued against a witness when, in the opinion of the Panchayati Adalat, the attendance of such witness cannot be procured without an amount of delay, expanse and inconvenience which in the circumstances, would be unreasonable.
