Section 82(3) in The West Bengal Panchayat Act, 1973
(3)A Nyaya Panchayat shall not require any person living outside the limits of the Gram Panchayat concerned to give evidence, unless such sum of money as may appear to the Nyaya Panchayat to be sufficient to defray the travelling and other expenses of such person and for one day's attendance is deposited in the Nyaya Panchayat by the party who cites such person as his witness.
