Section 343 in The West Bengal Motor Vehicles Rules, 1989
343. Procedure to be followed by Claims Tribunal in holding enquiries.
- The following provisions of the Code of Civil Procedure, 1908 (5 of 1908) as subsequently amended, shall, so far as may be, apply to the proceedings before every Claims Tribunal, namely : -(a)sections 28, 79 and 82;(b)in the First Schedule Order V, rules 9 to 13 (both inclusive) and 15 to 30 (both inclusive); Order VI, rules 4, 5, 7, 10, 11, 16, 17 and 18 and Order VII, rule 10; Order VIII, rules 2 to 5 (both inclusive), 9 and 10; Order IX; Order XI, rules 12 to 15 (both inclusive) 17 to 21 (both inclusive) and 23: Order XII, rules 1, 2, 3A, 4, 7 and 9; Order XIII, rules 3 to 10 (both inclusive): Order XIV rules 2 and 5; Order XVI; Order XVII; Order 18, rules 1 to 3 (both inclusive); 10 to 12 (both inclusive) and 15 to 18 (both inclusive); Order XX, rules 1 to 3 (both inclusive), 8, 11 and 20; Order XXIII, rules 1 to 3 (both inclusive): Order XXIV; Order XXVI, rules 1 to 8 (both inclusive) and 15 to 18 (both inclusive); Order X18; Order XXIX; Order XXX, rules 1 to 3 (both inclusive); Order XXXII, rules 1 to 15 (both inclusive); Order XXXVII, rules 1 to 7 (both inclusive);(c)in so far as the Act and these rules make no provisions, those of the Code of Civil Procedure, 1908 (5 of 1908), as subsequently amended, shall, so far as may be, apply to the proceedings before the Claims Tribunal.
