Section 11 in The Unlawful Activities (Prevention) Rules, 1968
11. The mode of issuing the summons .-Every summons shall be in duplicate and signed by the Registrar of the Tribunal or the District Judge, as the case may be, and sealed with the seal of the Tribunal or the Court of the District Judge, as the case may be, and it shall specify the time and place at which the person summoned is required to attend and also whether his attendance is required for the purposes of giving evidence or to produce a document, or for both purposes.
