Section 139 in The Jammu and Kashmir Panchayati Raj Rules, 1996
139. Issue of summons.
- Every summons issued by a Panchayati Adalat or a Bench thereof shall be in duplicate and in Form 9. It shall specify the time, date and place at which the person is required to attend and also whether his attendance is required as an accused, a defendant, Judgement debtor or as other party or a witness and whether for the purpose of giving or to produce a document or for other purposes. If any particular document is to be produced, it shall be described in the summons or notice with reasonable accuracy. The fee of the summons shall be Rs. 2/- each and it shall be realized from the party on whose behalf the summons is issued.
