Section 26(2) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(2)In respect of every summons issued under section 28 of the Act, the person at whose instance the summons is issued shall pay into the office of the Controller a fee of one rupee and forty five paise in the form of Court-fee stamps for the service of the summons and shall also deposit in the said office the amount of the allowances to which the witness is entitled for travelling and attendance at the Court according to the scale for the time being in force with respect to witnesses in Civil Courts in the State of Tamil Nadu.
