Section 150(8) in The Orissa Co-operative Societies Rules, 1965
(8)A party who desires the attendance of the person either to give evidence or produce a document shall deposit with the officer or person issuing the summons or notice in cash -(i)process fees in accordance with the scale fixed by the Registrar of Co-operative Societies; and(ii)allowance payable to the person whose attendance is desired for travelling and appearing before the officer or person issuing the summons or notice in accordance with the sale fixed by the Registrar of Co-operative Societies.If the party requires to make such deposits to do so within 15 days from the date of the order requiring him to make the deposit, the officer or person empowered to issue the summons may drop further action.
