Section 40 in Orissa Economiser Inspection Administrative Rules, 1952
40. Procedure before hearing.
- When the date for hearing has been fixed, the Chief Inspector shall at once issue a notice to the appellant stating the date for hearing and informing him that if he wishes to be heard in support of the appeal or to produce evidence he must be present either in person or by authorised agent with his evidence of the date fixed. The notice shall be sent by registered post to such address as is entered in the petition of appeal.
