Section 12 in The Orissa State Transport Appellate Tribunal Rules, 1993
12. Summons to persons for additional evidence.
(1)Where additional evidence is allowed to be produced, a party who wants any person to be examined as a witness or to cause production of documents, may apply to the Secretary for, summoning the person whose attendance is required either to give evidence or to produce documents or both and the Secretary shall issue summons in Form No. V to the party for service on the person concerned.(2)Where the person to be summoned is a public servant, the party shall alongwith the application for summons, deposit before the Secretary a sum of money as appears to the Tribunal to be sufficient to defray the travelling and other expenses of such person summoned for coming to the Tribunal and back and/or one day's attendance.(3)Where the person to be summoned is not a public servant, on the application of the party, the Tribunal may summon the person concerned.
