(1)Summons under Section- 75(4) shall be issued by the Registrar according to the procedure prescribed in orders V and XVI in the Ist schedule to the Code of Civil Procedure 1908.(2)Every application to a Registering Officer to procure the issue of summons under Section- 36 shall be accompanied by the sum required for the payment of expenses of the person whose appearance is desired and also the peon's fee fixed by the rules governing the officer or Court who is to issue summons.(3)The Registering Officer shall forward a draft summon in duplicate with a forwarding letter to the officer or the Court.(4)The sub-registrar shall ordinarily make requisition for issue of summons to the Sub- Divisional Magistrate of his jurisdiction.
