Section 116 in Jammu and Kashmir Panchayati Raj Rules, 1996
116. Issue of summons.
(1)The Panchayati Adalat may, for reasons to be recorded, after hearing the applicant and examining the plaintiff or complainant, dismiss the suit or complaint.(2)Unless the suit or complaint is so dismissed, the Panchayati Adalat shall, by summons or otherwise require the defendant or accused to attend and produce his evidence at such time and place as may be stated in the summons, and shall at the same time, direct the plaintiff or complainant to attend and produce his evidence at such time and place.(3)If any defendant or accused person resides outside the Panchayati Adalat Halqa or if a defendant or accused person is at the time of issue of the summons, outside such Halqa, the summons may be forwarded by the Panchayati Adalat to the Munsiff or where there is no Munsiff to the Sub-Judge or Magistrate concerned who shall cause it to be served as if it were a summons from his own court.
