Section 337(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Power of summary examination. - (a) The Claims Tribunal, during a local inspection or at any other time, save at a formal hearing of a case pending before it, may examine summarily any person likely to be able to give information relating to such case, whether such person has been or it is to be called as a witness in the case or not, and whether any or all of the parties are present or not.(b)No oath shall be administered to a person examined under clause (a).
