Section 30 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
30. Inspection and investigation.
- (i) It will be open to the arbitrator to examine any site or object relevant to the case or have a local inspection as far as possible in the presence of the parties or their representative except in a case the party waives his presence.(ii)If local inspection is made, arbitrator shall prepare a report which shall form part of the record and be made available to the parties for necessary submission.(iii)The party remaining absent at the time of local inspection of investigation shall not have a right to agitate any issue in that regard later on.
