Section 37(3) in Railways Rates Tribunal (Procedure) Regulations, 1990
(3)Witnesses shall be served with summons in accordance with sub-regulation (1) or regulation 9 requiring them to attend or to produce a document at the time and place fixed. If a witness so served fails to attend as required, his attendance may be enforced by recourse to the provisions of Order XVI of the First Schedule to the Code.
