Section 235 in The U.P. Co-operative Societies Rules, 1968
235.
Any party to a dispute desiring the Registrar or the arbitrator or the president of the board of arbitrators to issue summons for the attendance of a witness, shall deposit in advance such expenses as may be directed by the Registrar, arbitrator or the president of the board of arbitrators, as the case may be, for securing such attendance.
