Section 9(2) in Maharashtra Public Trust Rules, 1951
(2)No summons for the attendance of any witness [or notice to a trustee including notice of demand or any other process] [Inserted by Notification No. 13337/P, dated 2nd June 1972.] shall be issued or shall be caused to be issued at the instance of a party to an inquiry or other proceeding under the Act, unless the party first deposits with the Charity Commissioner or Deputy or Assistant Charity Commissioner, as the case may be, such sum as in his opinion is sufficient to defray the cost of travelling and other allowances payable to such witness trustee or person on which the process is to be served.
