A separate fee shall be chargeable for each person to whom summons or notice is issued.If a summon, citation or notice is issued to a member of a firm on behalf of the firm or to several minor defendants or respondents represented by a single guardian, a single common, citation or notice shall be issued and only one fee shall be chargeable therefor.A summon ad testificandum, or duces lecum shall not contain the names of more than three witnesses.
