Section 101(3) in The West Bengal Panchayat Act, 1957
(3)A Nyaya Panchayat shall not require any person living outside the limits of the Anchal Panchayat concerned to give evidence, unless such a sum of money as may appear to the Nyaya Panchayat to be sufficient to defray the travelling and other expenses of such person in passing to and from the Nyaya Panchayat and for one day's attendance, is deposited in the Nyaya Panchayat by the party who cites such person as his witness.
