(2)When a person applies for the issue of summons to a witness he shall tender a sum by way of diet-money (travelling and other expenses) sufficient to meet the requirements of Rule 2, Order XVI. The amount of diet-money shall be stated in the application if it is not so stated or if it is held by the Court to be insufficient, the application shall immediately be returned to the applicant for amendment or for payment of the deficient amount, as the case may be.
