Section 19 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
19. Summons given to a party for service.
- The Tribunal may, on the application of any party for issuing a summons for the attendance of any person, allow such party to effect service of such summons on such person and shall, in such case, deliver the summons to such party for service.The summons served under this regulation will be treated as served by a Serving officer. Where a summons is served by a party under this regulation, the party shall not be required to pay the fee otherwise chargeable for service of summons.
