- The summons issued in pursuance of the order of the Tribunal shall be in Form WIN 63 and shall be served in the mode as referred to in section 20 on the person to be examined not less than seven days before the date fixed for the examination and when the summons are served in person there shall be paid or tendered to the person summoned along with the summons a reasonable sum for his expenses to be fixed by the Tribunal or Registry with due regard to the scale of fees in force in the Tribunal and when the summons are served by registered post such sum shall be sent to such person by postal money order.
