50. Summonses, notices and fixing of dates, place etc. in connection with the disputes.
(1)The Registrar, or as the case may be, his nominee, may issue summonses or notices at least fifteen days before the date fixed for the hearing of the dispute requiring-(i)the attendance of the parties to the dispute and of witnesses, if any; and(ii)the production of all books and documents relating to the matter in dispute.(2)Summonses or notices issued by the Registrar or his nominee may be served through the Tahasildar of the Tahasil or any employee of the Chit Department or by registered post with acknowledgement due.(3)The officer serving a summons or notice shall, in all cases in which summons or notice has been served, endorse or annex or cause to be endorsed on or annexed to, the original summons or notice, a return stating the time when, and the manner in which the summons or, as the case may be, notice was served, and the name and address of the person (if any) identifying the person served and witnessing the delivery or render of summons or the notice.(4)The Registrar or his nominee who issued the summons or notice may examine the serving officer on oath or cause him to be so examined by the Tahasildar through whom it is served and may make such further inquiry in the matter as he thinks fit, and shall either declare that the summons or, as the case may be, notice has been duly served or order it to be served in such manner as he thinks fit.(5)The mode of serving summonses and notices as laid down in Sub-rules (1) to (4) shall mutatis mutandis apply to the service of summonses or notices issued by the Registrar or the person authorised by him, when acting under Section 46.
