Section 13(2) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(2)Where the person to be summoned is a public servant, the party shall along with the application for summons, before summons is granted, pay the Registrar, a sum of money as appears to the Tribunal to be sufficient to defray travelling and other expenses of the person summoned for coming to the Tribunal and going back and for one day's attendance.
