Section 61 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
61. Patwaris not to be unnecessarily summoned.
- Officers presiding over Revenue Courts should be careful to see that Patwaris are not summoned unnecessarily to give merely formal evidence regarding entries in the village record and annual papers, information as to which could be as well obtained from an inspection of the records in the district office. It should be remembered that Patwaris have very important duties to perform, and that the discharge of these duties should not be allowed to be hindered by making them to attend courts except when examination as witness is really necessary. It is of great importance, that they should not be called away at times presumed for harvest inspections in view of these considerations.
