- (i) The party applying for the summons to a witness is Civil or Criminal proceeding shall, before the summons in granted, pay into the Court such a sum of money as will be sufficient to defray the travelling and other expenses of the person summoned in passing to and from the Court and for one day's attendance in accordance with the scale prescribed in the Gujarat Payment by Government of Expenses of Complainants and witnesses (Attending Criminal Courts)Rules, 1978.(ii)The witness shall, if obliged to attend for more than one day, be entitled before giving his evidence, to claim from the party by whom he shall have been summoned, his expenses at the rates specified in sub-rule (i) for each additional day that he may be required to attend.(iii)(iii)Applications for the issue of summons may be granted by the Registrar.
