Section 144(a) in Jammu and Kashmir Panchayati Raj Rules, 1996
(a)If the person to be summoned by Panchayati Adalat or a Bench thereof in a case resides outside its jurisdiction, the Panchayati Adalat or a Bench thereof shall send the summons by post or otherwise to the Panchayati Adalat within whose jurisdiction the person on whom it is to be served resides and such Panchayati Adalat shall cause it to be served as it were its own summons and shall return the duplicate to the Panchayati Adalat or a Bench thereof concerned. If the person summoned is a witness, the Panchayati Adalat shall require the person at whose instance the summons is to be issued to deposit diet money payable to the witness under these rules before the summons is issued. The amount of the diet money shall be noted on the summons and shall be paid to the witness on his appearance.
