(4)If any officer or person so summoned, after being paid or tendered a reasonable sum for his expenses, fails to appear before the [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] at the time appointed, not having a lawful impediment (made known to the [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] at the time of its sitting and allowed by it), the [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] may cause him to be apprehended and brought before the [Tribunal] [ Substituted by Act 11 of 2003, Section 77, for " Court" .] for examination.
