Section 50(2) in The Orissa Hindu Religious Endowments Rules, 1959
(2)Every party to a proceeding, who desires to summon a person to attend and give evidence or produce a document or for both purposes shall alongwith his application for issue of such summons, pay in cash the charges for issue of each summons at the rate of seventy-five paise only for each person for preparation of process and postal expenses for the issue of summons. He shall also deposit the expenses to cover the T.A. and daily charges of the witness as will be fixed by the Enquiring Officer issuing the process. It will also be open to the party to take summons for the witnesses to be served by him at his risk .Rules under Section 76 (j)
